HIMMATBHAI KESHAVBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court, on 7/1/2022, passed a detailed order as follow.

(2.) We have received a report from the Principal District Judge, City Civil & Sessions Court, Ahmedabad. According to her, the corpus wanted to join mother i.e. respondent no.4. The respondent no.3 is still young and not of marriageable age. However, corpus is adamant and although made conscious of the possible consequences, she has yet chosen to join the respondent no.4, mother of the boy she likes who of course has undertaken in writing that in her best interest, she would be acting and shall take care of the corpus and therefore, nothing needs to be done in this matter except intimating the concerned police station to be available if she requires any assistance in emergency. It is expected of the family of the boy to permit her to study further and at least complete her graduation. Noticing young age of both, emphasis on their formal education a' alongside their vocational training would be of much use. Let this aspect be taken care of.

(3.) With the above directions, the present petition is disposed of.