PATEL SALMAN HIFZULREHMAN VALLIBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 13.02.2019 has passed following order :

(2.) Today, learned Public Prosecutor, Mr. Mitesh Amin has submitted that he has chosen to call the Administrator - Dy Secretary, Ms.Jayshree Desai, Social Defence, DPL and Social Justice and Empowerment as well as Ms.Mandakini Joshi, Superintendent, Children Home for Girls, Odhav, who is working in this field for past 29 years and more than 5 years at Odhav. According to her, there are 12 (twelve) girls, who are presently housed at Children Home and 2 (two) of the girls are studying. She ensures that the good care of the girl namely Mehfooja, who has volunteered to reside at Odhav shall be taken.

(3.) Let all formalities be completed by the Superintendent children's home, Odhav and other officers connected therewith for admitting her in a ward and periodically progress report shall be submitted to this Court after every six weeks.