ASHOKBHAI MADHUBHAI RAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The wife of the petitioner is before this Court urging that there had been a divorce between the spouses. The document of customary divorce is brought on the record dtd. 27/5/2019, where the present petitioner has put his thumb mark. He seriously challenges and disputes the said document. Learned advocate for the petitioner also submits that this is a concocted document. The corpus-wife agrees that they were staying together even after this document was executed. She gives the reason of her daughter having chosen to go away with Jay Yogesh Vyas, being the cause of dispute as she supported her daughter all along and the father, is against the said step of hers.

(2.) The petitioner's daughter is also present. She has a baby of two months. According to her, her father was demanding the amount for not pursuing the legal remedy against Jay Yogesh Vyas. As the amount could not be paid, he has preferred this petition.

(3.) The officer, who has brought both the mother and daughter before this Court confirms of having lodged the FIR against the person, who has allegedly abducted the daughter of the petitioner, while she was barely 15 years of age. She has presently also not completed 18 years and is 17 years and 06 months old with the child begotten from her relationship with the accused Jay and they continued to stay at his place.