MANHARBHAI PRABHUDAS BUVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to an order passed on 1/8/2023, corpus was produced by the In-charge Police Inspector, Bhiloda Police Station.

(2.) We have ascertained her wish in chamber, in isolation as well as in the presence of learned advocate for the respective parties. The corpus aged about 17 years and 10 months has declared her wish that she wants to join the company of the parents and has also stated that there is no any apprehension. It is conveyed by the investigating Officer, who is present before the Court that the legal formalities like medical examination as well as statement under Sec. 164 of the Code of Criminal Procedure, 1973 is yet to be recorded. 2. According to the wish of the corpus, she is permitted to join the company of the parents and it is further clarified that the corpus is permitted to join the company of the Investigating Officer for completion of the legal formalities as and when required.

(3.) With the aforesaid direction, this petition praying for Writ of Habeas Corpus stands disposed of.