PAREKH JAISALKUMAR VINODBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 27/4/2022 had spoken to the corpus and considering her deep influence on her had chosen to send her to the Women Protection Home for cooling effect.

(2.) Today when she is called, she has chosen not to change her mind. She reiteratively stated that the petitioner has no fault, she has no complaint against him, however, she does not want to continue this relationship and she is completely guided by her parents in her decision. She is no wrong in being influenced and guided by the parents in this matter although, they had courtship for about four years.

(3.) We find it extremely unfortunate that the educated couple needs to end the relationship in such a fashion just because there is a strong resistance on the part of the parents and taken in exert this kind of influence. We could notice that the petitioner inconsolably cried & is desolated because of this decision, however, it is for the parties to respectively chose their own forum for their respective rights. We have no answer for certain unfairness in the relationship.