JITENDRASINH RANGATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 27/1/2022 passed the following order:-

(2.) Today, the corpus is brought before us. A detailed report of today's date indicates that both the applicant and the corpus were residing at Adipur and were working at the Madhrasan Company and have rented a premise for themselves. The corpus is not desirous to join her parents. She has also been given counseling and made to understand that the respondent who is allegedly involved in this matter will be booked under the Indian Penal Code as well as under the POCSO Act.

(3.) At her request, we are sending her to the Women Protection Home. Her formal as well as vocational training shall be taken care of.