PARMAR RAGHUBHAI KEVALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court had, on 3/1/2022 passed the following order:-

(2.) Today, learned Additional Public Prosecutor has produced the report of the Assistant Police Commissioner, Western Department, Rajkot City along with the statement of the girl, who has attained the age of 21 years. According to the Corpus, she met on Instagram to Mr. Vishal Rajeshbhai Vaghela, she had left the house of her parents at her own will. She had gone to Rajkot and thereafter she had decided to get married with Vishal Vaghela. The parents of the Corpus had denied to accept their marriage because their marriage was inter-caste marriage. The Corpus was also forced by her parents to get marriage in their caste. The Corpus is living with the mother and sister of Vishal Vaghela in Valmiki Awas and she is happy with the family of her husband. She has also being contacted by the Police force along with One Stop Centre, she has expressed her happiness with Vishal's family. She has also been conveyed that if she has any difficulty, she can contact to Rajkot Mahila Police Station.

(3.) In view of above, no reason to entertain this application.