POOJA TIMIR SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India with following prayer(s):

(2.) It is the case of the petitioner no.1 that the petitioner no.1 is aged about 32 years, house-­wife, residing with her husband viz. Timir Sheth, married since last 14 years. Out of the wedlock, the petitioner no.1 has no child of her own. It is further stated by the petitioner no.1 that husband of the petitioner is carrying out Diamond Business at Surat. They are financially and monetarily sound as well as having good reputation and dignity in society.

(3.) It is the case of the petitioner no.1 that on 08.10.2019, one abandoned girl child came to be found from area of Deesa Railway Station at around 4.30 p.m. by local residents and media person; where concerned police, 108 and Jivday Premi Bharatbhai Kothari - uncle of the petitioner no.1 reached at the spot. The child was given first aid and through private vehicle by Bharatbhai and his friend, she was taken to Raguvanshi Hospital, Deesa since her condition was critical.