THAKOR DEVRAJBHAI RAMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Corpus is brought before us today. She although has produced the affidavit-in-reply stating therein that the applicant had abducted her with false promises and eventually when her father came to know about this marriage she has realised that she cannot stay together. They have not stayed together till date and she has also chosen not to stay with him in future also. Her statement dtd. 2/3/2022 before the police has not been given by her and it is her decision to be with her family to upkeep the dignity and honour and respect of her family.

(2.) When we inquired from her, her version was completely different than what she has stated in her affidavit-in-reply. She agreed that she was scared and apprehensive of the strong reactions of the family and that had dithered her from telling the truth.

(3.) Learned advocate Mr. Anvesh Vyas appearing for the parents of the Corpus has explained to this Court that she had been given to understand as to what were the contents of the affidavit and on realising the same, she has chosen to sign the affidavit. She does not dispute that fact. She is a graduate and 25 years of age.