DARSHANKUMAR MAHESHBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP, Mr. Pujari, waives service of notice of rule on behalf of respondent Nos. 1 and 2, whereas, Mr. Joshi, learned Advocate, waives service on behalf of respondent Nos. 3 to 7.

(2.) PURSUANT to the notice issued by this Court on 10.06.2013, the corpus, Shilpaben Devshankar Baraiya, who has married to the petitioner on 28.03.2013, is produced before this Court, today.

(3.) THE corpus is 22 years of age. On inquiring from the corpus about the documents produced by respondent No.4, Ashok Devshankar Baraiya, she stated that such documents were executed on account of pressure from her parents. The court tried to ascertain the wish of the corpus by putting different questions to her and in answer to all the questions, the corpus expressed the desire to go with the petitioner, who is about 23 years of age.