DODIYA ANNIRUDHBHAI VINUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Initially, when the matter was taken up for hearing, the corpus named as Janki, was not present and as such, the matter was postpone to next date, but before signing such order of placing the mater to next date, learned Additional Public Prosecutor has submitted that corpus - Janki, daughter of Mr. Kalubhjai Harkhabhai Sanol has remained present and as such, upon request, the matter is taken up in the chamber.

(2.) Learned advocate Mr. Kavan Patel appearing on behalf of learned advocate Mr. Vivek Bhamare, representing the applicant and learned advocate Mr. Keval Maharaja has appeared on behalf of respondent no. 3 and Mr. Dhawan Jayswal learned Additional Public Prosecutor are heard. During the course of conversion with corpus Janki daughter of respondent no. 3, she has clearly expressed her desire to go with the applicant - Dodiya Annirudhbhai Vinubhai with whom she has married on 14/11/2022 on her free will and the marriage has also been registered before the Office of the Registrar, Asarwa Board, Ahmedabad. She has categorically stated in the presence of learned advocates as well as respondent no. 3 i.e. her father and cousin brother - Hardikbhai before us to go with the present applicant and as such, she being stated to be major which fact is not in dispute, we permit her to move away with the applicant - Dodiya Annirudhbhai Vinubhai with whom she has already married.

(3.) On account of serious apprehension being voiced out about threat of dire consequence and threat to life, we hereby direct respondent nos. 1 and 2 authority to provide adequate police protection at least for a period of one week and from the Court itself, the authority shall facilitate corpus - Janki as well as the applicant - Dodiya Annirudhbhai Vinubhai to move at a place of their destination, address of which is provided where both will be residing. The concerned police authority is directed specifically to ensure safety and security of corpus as well as the present applicant at least for a period of one week. The applicant is permitted to move appropriate application before the concerned police authority, if in future the threat perception continue.