MAHESHBHAI KHEMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking invocation of writ jurisdiction to find the corpus.

(2.) Today, the corpus has been brought before this Court. She is 17 years of age. According to her, it was Kushal alias Sonu, who was instrumental in taking her away. She needs to join her parents who are present before this Court. She is aware of the marriageable age is 18 years and the boy is of the 24 years of age. She has join her inclination to be with the parents. She has not passed 10th Standard since she did not clear the first time and she lost interest and is no longer wanting to go for her formal studies. She is interested in pursuing the vocational guidance training. Her parents are willing to make her self-reliant. We would propose clearance of the 10th Standard examination minimum for her better chances. She can live with her parents to go to her matrimonial home to ensure to keep her gainfully busy and also to make her happy without repeating the past incidents.

(3.) The periodical visit of Welfare Officer from the Police Station will be a desirable step. Let the same be initially for every month for the period of six months, and thereafter, every two months for the period of two years, such visit shall continue. This is to ensure that she focuses on her studies or vocational guidance.