MANUBHAI RAMJIBHAI SODARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner has preferred this petition seeking issuance of writ of habeas corpus directing the respondents to produce the Corpus aged 16 years and 6 months. On the first returnable date, the Corpus is brought before this Court. She had shown her willingness to join her parents, who are also present before this Court. They are made to understand that she will not be married of anywhere before she turns 18 years of age and she will also pursue her formal studies or vocational guidance training.

(2.) Her medical examination is completed. The Statement under Sec. 164 of the Code of Criminal Procedure is also recorded.

(3.) For compensation to the victim under the Gujarat Victim Compensation Scheme, 2019 let the same be done by the Chairperson of District Legal Services Authority, Surat in consultation with the Member Secretary, Gujarat State Legal Service Authorities. The amount of compensation shall be fixed deposited in the name of the victim where her mother can be a joint account holder and such amount shall be used for her further studies and welfare. Any amount if needed for pursuing her studies or for vocational training, the interest can be parted with, for which, the parents can approach the District Legal Service Authority.