ALUBHAI MIYABHAI SIPAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The co-ordinate bench, on 22/11/2021, passed the following order.

(2.) The corpus was being brought before us. She desirous of staying at Vikasgruh. She has not chosen to join the parents. Noticing the fact that she is wanting to pursue her occasional guidance. Vikasgruh to take care of her further study. She requires documentation and testimonials. Let the same be obtained. We have attempted to speak to the corpus about her future and the requirement of having formal education, she appears to be inclined. However, as she does not have any testimonials, she has made a request to the Court for the same.

(3.) Mr.Satish Patel, Police Inspector, Viramgam Police Station is present before the State Legal Services Authority, who has been asked to collect the necessary testimonials from the parents, petitioner. The possible way for the same, when she turns 18 can also not to be the ground for the Court to hamper study. Let the same be obtained in a week's time and thereafter, she would be helped to get her formal education by getting the admission in the school. If any difficulty is noticed by the administration, Vikasgruh, Paldi shall contact Mr.H.K.Patel, learned AGP for the same. Let the corpus be sent back to Vikasgruh. Police shall get her clothing from her parents.