HASMUKHBHAI RAVJIBHAI PATODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 5th February 2016, the following order was passed :

(2.) After talking for some time with the father, grandfather and grandmother of Bhumika, prosecutrix, I noticed that they are too rustic and illiterate to understand anything. However, I made them understand that Bhumika is being taken care of by the Institution and should be kept for some more time at the Institution in her own interest. I also made them explained that atleast till the conclusion of the trial, it would be in the interest of one and all that Bhumika is taken care of by the Institution.

(3.) I take note of the fact that the accused is her own uncle (kaka). It is possible that the accused being a part of the family the father, grandfather and grandmother may try to win her over and that may jeopardize the prosecution. This should not happen at any cost. Whoever may be the accused, if he has committed a crime, the crime should not go unpunished. For the present, after giving a lot of thought, I deem fit to ask the father, grandfather and grandmother, all three together to visit the Institution day -after -tomorrow and meet Bhumika. Perhaps, their visit to the Institution and talking to Bhumika after a long period of time may help Bhumika to come out of the depression. All the three have agreed that they shall visit Bhumika day -after -tomorrow and they shall regularly keep on visiting her till the trial is completed.