KOLI JIVATIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner - mother is before this Court with the following prayers:-

(2.) In earlier petition being Special Criminal Application No. 10176 of 2021, we have directed this wise:-

(3.) As the wish of the corpus is to join the parents, let there be no requirement for the parties to approach this Court. The Chairperson, District Legal Services Authority, Banaskantha can ascertain her wish and in the best interest of the minor, he can pass the necessary orders.