CHIRAG KANTIBHAI SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, the Corpus was brought before this Court. She is firm in her decision not to join the grandparents or father. We could notice from her demeanor that she was scared and petrified. We could not fathom as to why she was not in a position to reveal all what she needed to convey. What could we gather is that the mother left home when she was 04 months old and father has remarried. She continued to live with the grandparents and rapport between the daughter and father is not there. She has been missing the warmth and love of the family. She has since chosen to stay at Women Shelter Home, we have recommended strongly her formal studies as well as the vocational training to enable her to become self- reliant. The Administrator, Paldi Vikas Gruh shall ensure, considering her innocence and very young age, to look after her with extra care. Father and grandparents will be permitted to meet her as per the rules and regulations of the Shelter Home with her expressed consent, as presently she appears to have some reservations. Let such visit be for encouraging her more to plunge into the field of education and making of her career rather than reminding her of the past and carry the baggage.

(2.) We would request the Member Secretary, State Legal Services Authority to work out the compensation under the Victim Compensation Scheme, 2019 for the amount which is fixed for her and the same shall be fixed deposited for three years till she attains the age of majority. Let the fixed deposit receipt be with Member Secretary, State Legal Services Authority.

(3.) If she chooses to join her grandparents or father, she may not have to approach this Court but the Principal Judge, City Civil Court shall be contacted by the Administrator, Paldi Vikas Gruh for the said purpose, who after determining all circumstances shall decide on administrative side.