FIROJABEN BABUBHAI SUMRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition with the following reliefs:-

(2.) This Court on 23/2/2022 passed the following order:-

(3.) The Unarmed Police Constable, Amreli City Police Station has today also tendered a report dtd. 6/3/2022 which clearly reflects that the mother of the corpus who is the petitioner herein has received a phone call from the mobile number 7778099390 on her number 9825938803. The girl has made it very clear that she want to marry Bharat and the insistence on the part of the mother was that he should change his religion and adopt Islam to which the boy has not consented. However, when they both are determined to marry each other, the Special Marriage Act provides an answer to this for both of them to decide.