SURESHBHAI NATHABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The prayers sought for in the present petition is as follows:

(2.) The Commissioner of Police was moved by the petitioner on 22.12.2021. The outcome of the same was directed to be brought on record. We could notice that the In-charge Superintendent of Police, Jamnagar, says that the Corpus is not willing to join her parents. The detail statement of her is indicative of the fact that she has already garlanded the persons concerned whom she has chosen as her life partner and she resides with his family happily.

(3.) We have heard Mr. Chetan S. Vithlapara, learned advocate for the petitioner and learned APP.