RABARI LAXMANBHAI HARJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order dtd. 15/6/2023, investigating authority was directed to thoroughly investigate the case and submit report as also to see that named accused is arrested and corpus is also produced before the Court, and then matter was adjourned to 3/7/2023.

(2.) However, since named accused is arrested as also the corpus is found, the investigating authority has produced the corpus today before the Court. The Registry was directed to notify the matter today itself under intimation to the learned advocate for the petitioner.

(3.) Pursuant thereto, learned advocate for the petitioner, petitioner - Rabari Laxmanbhai Harjibhai himself as also his distant relative - Masarabhai @Maheshbhai Gemabhai Rabari are present before the Court. We have ascertained the wish of the corpus, though minor, we have attempted to do that as she wishes to stay at the house of Masarabhai @Maheshbhai Gemabhai Rabari, with whom she was earlier staying, as submitted by petitioner - Rabari Laxmanbhai Harjibhai, who is also present before the Court.