KALABHAI BHEMABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.D.K.Chudhari for the applicant and learned Additional Public Prosecutor Ms. Maithili Mehta for the respondent-State.

(2.) This Court passed the following order on 6/5/2022:

(3.) Learned APP Ms. Mehta mentioned this matter yesterday as the corpus is found and therefore the matter is preponed to today and the matter is listed today. The corpus Ms. Ripalben Gohil is present before this Court and in presence of the learned advocate for the petitioner, she has made a statement before this Court that she is married with respondent No.3 on 19/5/2022. The certificate of registration of marriage issued by the Marriage Registrar Gram Panchayat Fagvel, Tal. Katha District Kheda is also produced on record.