HARKHAJI BHUPATJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Harkhaji Bhupatji Thakor has filed this petition contending that his daughter, Pinkalben, was under the illegal confinement of Prahladji Jesungji Thakor, respondent No.3 herein.

(2.) It is contended that Pinkalben eloped with respondent No.3 on 24/7/2024, and at that point of time, she was only 17 years and 5 months old. It is stated that despite a complaint being lodged, she had not been traced and the petitioner apprehended that her life was in danger and that there was a distinct possibility that she was being sexually exploited by respondent No.3.

(3.) Notice of this petition was ordered and the matter was adjourned on several occasions to enable the Police to secure the presence of the corpus. Ultimately, today, the corpus has been secured and has been presented before us. Learned APP has filed police report which is taken on record.