HITESH VASHRAMJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court (Coram:Justice R.M.Chhaya and Justice Samir J. Dave) while issuing the notice on 26/10/2021 passed the following order:

(2.) On 5/1/2022, the following order came to be passed.

(3.) Today, the corpus is brought before this court, she has not as yet turned 18 years. The respondent-accused has already been caught. The corpus has no desire to join her parents and is instead desirous of going to the Women Protection Home. After her medical check up and statement recorded under Sec. 164 of the Code of Criminal Procedure, she be sent to the Women Protection Home. Let every care be taken of her basic requirements and her educational need as well as of vocational guidance. The counseling will also be necessary, if possible there are some motivational speakers who can be invited or the audio visuals shall be displayed for educating and motivating these girls whose energy could be channalized in a concrete and positive direction. The District Legal Service Authority, Banaskantha with the Department of Women and Child Welfare can undertake these exercises.