JAGDISHBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner - father of the corpus seeking for the following reliefs :

(2.) The Court initially on 27/2/2023 has passed the following order:-

(3.) Pursuant to the aforesaid order, the respondent police authority has produced the corpus named as 'Heli' before us and during interaction in the Chamber, we found that the corpus is aged about 18 years and four months and she being major, we inquired her decision and also inquired as to whether she was taken away under some influence or not. During the interaction, she has specifically conveyed that she on her own has gone with one person named as Mr. Amit Rangaji Raval. Her statement has also been recorded by the Police authority when they were found from Mumbai. We have also noticed that said Amit Rangaji Raval is minor and is aged about around 17 years. In such a situation, when we put a query to the corpus, she conveyed that she would not like to go with her parents, but would like to reside with her maternal aunt and has given the name and particulars about her residence. Since corpus is major and in view of her expressed desire, we allow her to reside with her maternal aunt named as - Kapilaben Ambalal Mangaldas Patel, residing at village Motipura, Gandhinagar. Hence, we deem it proper to close the present proceedings. The report of the concerned Police Inspector dtd. 13/3/2023 is taken on record. It is also made clear that during the stay of corpus with her maternal aunt, the concerned Police authority may intermittently visit the place to see that well being of corpus is being maintained or not.