PARGI RAJESHKUMAR KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the time of issuance of notice on 28/1/2022, we had passed the following order: - "1. By way of the present petition, the petitioner has prayed as under.

(2.) We met the corpus through video conference in presence of Full Time Secretary, District Legal Services Authority, Mahisagar. She is very clear that she does not want to get further associated with the petitioner. She has studied the course of Nursing. Her mother also was called and later on we also had a talk with her sister who has completed her graduation. According to her, she has committed mistake and there is no possibility of joining the petitioner. She wants divorce. Learned advocate Mr. Soni appearing for the petitioner insisted the marriage to be continued further.

(3.) In our opinion, she is not under anybody's owe nor she is in any manner coerced by the family or parents. She does not want to join the petitioner.