KESHWALA DHARMESHKUMAR LAKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In response to the notice issued by this Court, respondent No.2 and respondent No.3, who are the parents of respondent No.4- Ms. Happyben have also remained present. Petitioner- Keshwala Dharmeshkumar Lakhabhai and his sister namely Mamtaben Rameshbhai have also remained present. Corpus Ms. Happyben is presented before this Court by woman Police Constable Jyotsnaben Dineshbhai, Varachha Police Station.

(2.) The matter is taken up in the chamber.

(3.) On query, corpus Ms. Happyben, whose date of birth is 4/3/2004, has categorically stated that she knows the petitioner since they are residing in the same area and they have married on 8/8/2022 and their marriage is registered with concerned Officer, Surat Municipal Corporation. Corpus states that she was compelled to leave her matrimonial home at the instance of respondent Nos.2 and 3 and other family members. Corpus further states that she wants to go with the petitioner husband and wants to live with him hereinafter.