HIREN DILIPBHAI NAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India seeking following reliefs:

(2.) The petitioner had desired the corpus to be presented before this Court. Before we start hearing the matter, learned advocate, Mr.Chirag Prajapati appearing for the petitioner has submitted that the girl has chosen to leave parental home and has joined the petitioner. The couple and the parents of the petitioner are present in his office. According to him, the papers of divorce which had been signed forcibly in the police station were against the wish and will of the couple and they are desirous of continuing to be the husband and wife. The corpus is present and she also had shown her willingness to be with the petitioner. She has been emphatic that out of her own volition, she left parental home and is desirous to join and continue to be with the petitioner and his family.

(3.) As the corpus has already joined the petitioner, present petition no longer survives, however, with their apprehension of a possible threat, we direct the Superintend of Police, Gandhinagar to look into the request, if made on urgent basis and respond to the same without loss of time.