CHAUHAN RITABA MANUBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner mother has prayed for custody of her daughter aged 22 years. The allegation was that the daughter was kept in unlawful confinement of respondent No.4.

(2.) Today, when the petition came up for consideration, learned Additional Public Prosecutor Mr. Bhargav Pandya stated that corpus has surrendered to the police. She was produced before the court by one Bhaghirath Singh Jadeja, Head Constable at Gadhshisha Police station, Kachchh.

(3.) The respondent No.4 with whom the marriage is contracted was also personally present. The corpus and respondent No.2 accepted that they had married each other willingly.