SHANKARBHAI HIRABHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court, while issuing notice under sec. 226 of the Constitution of India, has passed the following order on 22/3/2022:-

(2.) Today, the corpus has been brought before us. She has already turned 18 and wishes to continue her living with respondent No.3, who has not completed 21 years of age. We gave her the option of staying at Women Protection Home as requested by the petitioner and to marry after once the boy turns 21 years of age. However, she has chosen to be with him and under no circumstances, stay away from him.

(3.) The corpus also has urged before the Court that for her safety, if there is any requirement of seeking any undertaking, parents of respondent No.3 are willing to give an undertaking. Let such an undertaking be filed for her safety and safeguard by the parents of respondent No.3.