PATEL HARSHBHAI DILIPKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order passed by this Court on 19/4/2021, today the report has been submitted by ASI, Infocity police station, Gandhinagar. As per the report, the friend of the corpus with whom she chose to reside is at Vande Mataram, Gota, Ahmedabad. She stays with her husband and in-laws. The entire family has agreed to accept the responsibility of corpus. The corpus also is not desirous to stay with her friend for a very long time. She intends to stay till she actually establishes herself well in her job and finds her own place. There are other options, which learned Additional Public Prosecutor has pointed out from the resolution of the Women & Child Development Department dtd. 2/11/2019, the four of which available in Ahmedabad are as follows:

(2.) The corpus can also choose from any of the above options for they being a Working Women Hostel. Noticing her age of 23 years and her educational qualification of being a Nurse, she wants to pursue her career professionally. The parents, if can support her, they can so do it. There shall be no harassment from any side for her to independently lead her life. It will be choice eventually once the respondent becomes major to marry or not to marry him. He also shall not, in any manner, force her.

(3.) All concerned are reminded of the decision of the Apex Court in the case of Laxmibai Chandaragi B vs. The State of Karnataka , (2021) 3 SCC 360, where the Apex Court in its decision has stated thus: