HITESHKUMAR NILESHBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India seeking writ of habeas corpus where on 28/1/2022 this Court passed the following order:-

(2.) Today, the corpus is brought before us through District Legal Services Authority, Banaskantha at Palanpur in presence of In-charge Full Time Secretary Mr. Ahir. The corpus has expressed her wish and will to join the petitioner - Hitesh who turned 21 years today. Hitesh is also present before us through video conference along with his advocate Mr. Darshit Raval. According to him, his family has accepted the corpus and he has completed his training in the Navy. He is expecting his posting by 28/2/2022. The corpus has some apprehension from the parents of hers.

(3.) Noticing the fact that today both the petitioner and corpus have become eligible to marry each other which they intend to do and as the corpus, who has completed 21 years 5 months back, is keen to join the petitioner, they will be on their own to decide about the marriage part of it which they can do it today also.