SADAR SAMAD IBRAHIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition preferred by the father under Article 226 of the Constitution of India, this Court at the time of issuance of notice on 7/3/2022, passed the following order:

(2.) On 21/3/2022, following order came to be passed:

(3.) The police officer had brought the Corpus from Lucknow. She is a girl of 24 years of age having chosen to go with respondent No.4 aged 28 years. They had met each other online while playing "free-fire" game and had become fond for each other.