SHRIKANT NAVNITBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In response to notice issued by this Court, respondent No. 3 namely Valand Puja Maheshkumar, who is aged about 24 years, having educational qualification M.Sc in Organic Chemistry, who has married to the petitioner on 17/8/2022, has remained present in the Court along with her mother namely Valand Varshaben Maheshkumar and her brother namely Valand Shahil Maheshkumar as well as other elder relatives.

(2.) The matter is taken up in the chamber.

(3.) The Court has inquired about any illegal detention by the respondents and asked her wish. In response to the same, individually as well as in presence of respondent Nos. 4, 5 and other elderly relatives, she has declared that she wants to go with the petitioner, her husband. As per her wish, she is permitted to go with the petitioner.