SHAMBHUKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner is before this Court with the following prayers:

(2.) We have received the police report from Sola High Court police station. According to the police, on 1/2/2022, chargesheet has been filed against the present petitioner. Victim was sent to Women Protection Home by virtue of directions issued by the Special (POCSO) Judge, 3rd Additional District & Sessions Judge, Ahmedabad (Rural) on 13/1/2022.

(3.) We could also notice from the decision of the High Court of Judicature for Rajasthan at Jodhpur passed in Criminal Appeal No.116 of 2022, wherein it was directed to provide security and protection to the petitioner and the corpus. In our order dtd. 23/2/2022, we have noted that before the Rajasthan High Court it is stated by the present petitioner that his marriage with the corpus has been already performed, whereas, in fact, he is yet to complete 21 years of age.