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Judgment
A.S. Supehia, J
Pursuant to the order dated 22.09.2023, the Corpus – respondent No.5 – Hastiben Narsibhai Patel is presented before this Court by Mr. Hiransinh Jagatsinh, Head Constable, Idar Police Station alongwith the respondent No.4 – Kunal Rakeshbhai Panchal.
The corpus at the offset states that she is already married to the respondent No.4. The Marriage Registration Certificate dated 17.08.2023 issued by the Ahmedabad Municipal Corporation is produced. The same is ordered to be taken on record.
The corpus states that she is about 22 years of age. She states that she would like to go with the respondent No.4 - her husband and therefore, would not like to go with her parents.
We have also heard the petitioner as well as the mother of the corpus.
In view of the specific statement made before this Court by the corpus that she would like to accompany the respondent No.4 – her husband whom she has married, no further orders are required. She is at liberty to accompany the respondent No.4.
The petitioner father is directed to give all the necessary documents of the Corpus such birth certificate, educational certificates etc. The same shall given within a period of ten (10) days.
With the aforesaid observation, this petition stands disposed of.