VAIRAGI MAYANKPURI VAIKUNTHPURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant of the order passed on the last date of hearing, i.e. 24/3/2023, corpus is produced in the Court today through Ms.P.S.Chaudhari, Police Sub Inspector, Vadgam Police Station, Dist. Patan.

(2.) After some arguments, at the request of learned Advocates for both sides, the Court has called upon corpus-Joshi Krinalben Bhagwandas for verification of her wishes as along with the petition, marriage certificate dtd. 28/2/2023 is annexed indicating the fact of marriage. The Court, at the first instance, heard the corpus in presence of learned APP Ms.Jirga Jhaveri. She came out to be a balanced lady, studying in MA (Sociology) and with proper family background, which consists of parents and two siblings, who are employed in Government jobs. The corpus has clearly expressed her wish to stay with her parents and not to accompany the petitioner. She has also stated that she has never undertaken any religious ceremony or has resided with the petitioner as husband and wife.

(3.) Thereafter, the Court has also called upon the petitioner in presence of his Advocate Mr.Barot. The petitioner has indicated that he is studying in BA, but is not sure which course he is pursuing. He has also stated before us that no religious ceremony was undertaken before certificate at Annexure-A. Today, he is helping his father, who is involved in land broker business and does not wish to state any further.