RASIKBHAI SHERABHAI VANJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India by the petitioner-father of the corpus Gayatri with the following prayers:

(2.) Heard learned advocate Mr.Kansara for the petitioner, learned APP Mr.Patel for respondent nos.1 to 3.

(3.) Learned advocate for the petitioner submitted that the daughter of the petitioner namely Gayatri was in illegal custody of the respondent no.4 and therefore the petitioner has filed the present petition. It is pointed out by learned advocate that on 6/5/2022, the corpus was brought from Telangana before this Court. At the relevant point of time, this Court ascertained the wish of the corpus and she has stated that she is not desirous to join parents and therefore she was sent to Women Shelter Home. Thereafter, the matter was adjourned.