LAWS(GJH)-2022-4-329

PATEL HASKUKHBHAI SOMABHAI Vs. STATE OF GUJARAT

Decided On April 13, 2022
Patel Haskukhbhai Somabhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) At the time of issuance of notice, this Court passed the following order:-

(2.) The corpus is present today. She is studying in the second year of Physiotherapy Degree Course. Her marriage with Sahil Popatlal Patel has been performed on 28/12/2021 and the registration is taken place on 29/12/2021. The certificate of Registration of Marriage under the Gujarat Registration of Marriage Act, 2006 has been brought on record.

(3.) A Special Criminal Application No. 3151 of 2022 was preferred by the corpus and her husband seeking the protection on experiencing the threats from certain persons. This Court (Coram:- Mr. Vipul M. Pancholi, J.) following the decision of Lata Singh vs. State of U.P. & Anr . [AIR 2006 SC 2522] disposed of the matter directing the respondent no.2 - Police Inspector to decide the representation made by the corpus in accordance with law within a period of two weeks.