NARMADABEN JAGDISHKUMAR PRAJAPATI Vs. HINGU RUPESHKUMAR BHAILALBHAI

JUDGEMENT

(1.) The petitioner is a mother who is not in a position to reconcile with the fact that her daughter can get married without intimating the mother. The marriage certificate is also a part of a record. She has married on 28/3/2022 and has got herself registered under the Gujarat Registration of Marriage Act, 2006 on the next day i.e. on 29/3/2022. She has also giver her affidavit stating that out of her own volition she has chosen to marry Hingu Rupeshkumar Bhailalbhai and she is left home without taking any kind of cash, other belongings or the ornaments. It is not being disputed by the petitioner that she has left home without any of these things however, it is her disbelief that the daughter can get married without intimating her which has resulted into filing of this petition. She is a matured girl entitled to marry the person of her choice being already 23 years of age. She has also sent her marriage certificate and affidavit which unequivocally speaks of her volition.

(2.) There is no reason to entertain this petition. The Khadia Police Station is even otherwise approached by the petitioner. The Police Inspector, in charge of the Khadia Police Station can be requested to ensure the meeting of the daughter through video conference. If she found, she can be also ensured as directed by this Court in Special Criminal Application No. 6845/2021.

(3.) The decision of Laxmibai Chandaragi B. and Anr. vs. State of Karnataka and Others , reported in (2021) 3 SCC 360 shall be also needed to be reproduced where the Apex Court has held thus:-