ARVINDBHAI CHANDRABHAI RATHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to an order dtd. 19/4/2023, Police Sub Inspector, Sagtala Police Station, Taluka - Devgadh Bariya, District - Dahod, was directed to file detailed affidavit in respect of the petition as also respondent No.3 herein - Circle Police Inspector was also directed to file an affidavit in respect of an application addressed to him in December, 2022 by the present petitioner as to what steps he has taken to find out the truth in the allegations made in the said application about abduction of the daughter of the petitioner, the Police Authorities have produced the corpus today before the Court, despite matter was adjourned to 27/4/2023.

(2.) We had interaction with the corpus - Urmilaben Arvindbhai Rathva, aged about 19 years, in chamber in absence of other persons except us. She being major, declared her wish to stay with Rakeshbhai Jigabhai Nayak - respondent No.4 herein, with whom she had relations since last about 1 1/2 - 2 years.

(3.) Since the corpus is major and from her statement, it is clear that she has not been illegally detained, that too, by respondent No.4 herein, who is present before the Court today, in view thereof, this petition stands rejected.