AMRATJI CHENJIJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, the corpus is brought before this Court. She has no inclination to join her parents. According to her, she was asked to get engaged to someone whom she did not wish to marry and therefore, she has chosen to go away with respondent No.4- Suresh Joraji Thakor. He is of her own caste, however, the parents who are present in the Court when they asked, they are not willing to accept her request, in as much as the engagement with another boy is under contemplation. Moreover, the parents of the boy have migrated from the border at the time of independence. Therefore, also the local natives have not been able to accept them as part of their community.

(2.) Be that as it may, for present as the corpus is unwilling to join her parents, she is being sent to the Women Protection Home, Palanpur. She is completed her studies upto 10th standard, but has not cleared the examination of the 10th standard. She can be encouraged to complete her former studies of 10th standard and thereafter if she is willing to study further, the same can be resorted. Her vocational guidance training also shall continue.

(3.) Noticing the fact that her version given to the police also needs the video recording, as she has questioned the same, which requires to be done. Her medical examination as well as her statement under Sec. 164 of the Code of Criminal Procedure shall be recorded either today or tomorrow depending on the time period as the police officer shall need to travel from Ahmedabad to Palanpur.