RUPLIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the filing of this petition, the Officer of Godhara Taluka Police Station, have traced and produced the corpus before us today.

(2.) We have interacted with the corpus, who is major as on date (her date of birth being 20/6/2004), in chamber, in isolation. Since she has eloped with the very accused shown in the FIR filed and shown to be respondent No.5 herein on earlier occasion also, she has again eloped with the very same person - Rajendrabhai Kamleshbhai Patel, who happens to be the distant family uncle staying in the same mohalla and out of the relationship, she has a son, aged 4 months.

(3.) Mr. Umarfaruk M. Kharadi, learned advocate for the petitioner submitted that petitioner is informed about corpus being produced but she replied that for want of time, she may not reach before the Court.