ANJUBEN SANJAYBHAI BARAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner mother has filed this petition for writ of habeas corpus seeking production and custody of her daughter Priya-corpus, who was at the time of filing of the petition aged 17 years 9 months and 19 days.

(2.) The allegation was that after the corpus informed the petitioner and family members to attend college lecture, she went missing. FIR was also lodged in the police station.

(3.) Notice in the present petition was issued by the Court on 13/12/2022. Today, the corpus was produced by the investigating authority. Learned Addl. Public Prosecutor Mr. Bhargav Pandya stated that the corpus was in company with respondent no.4 one Paresh. He further submitted that both the contracted marriage and the marriage was registered. Copy of the marriage registration certificate is produced. There is no dispute that now the corpus has attained marriageable age. It was after attaining the marriageable age, the marriage was registered. Respondent no.4 is also of marriageable age.