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High CourtsDivision Bench(2023) 08 GUJ CK 0041

Dineshbhai Dalabhai Prajapati vs State Of Gujarat

Gujarat High Court · Decided on 17 August 2023

HON’BLE JUDGES
Umesh A. Trivedi, J · M. K. Thakker, J
RESULT
Disposed Of
CASE NUMBER
R/Special Criminal Application No. 11344 Of 2022
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Judgment

4 paragraphs · 159 words

M. K. Thakker, J

1.

Pursuant to order passed by this Court, the Corpus, who is aged 16 years and 4 months, was produced by the Investigating Officer.

We have ascertained the wish of the Corpus in isolation in chamber as well as in presence of the learned advocates for the respective parties. The Corpus has shown her willingness to join the company of the petitioner – brother and as the Corpus is minor as on date, it is in her interest to join the company of brother and sister in-law. It is reported by the Investigating Officer that there are legal formalities, which is yet to be done, therefore, it is clarified that as and when the presence of the Corpus is required, the Corpus be permitted to join the

Investigating Officer for completion of legal formalities. According to wish of the Corpus, she is permitted to join the company of the brother and petition stands disposed of.