VIJAYKUMAR RAMESHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This matter, vide order dated 04.11.2020 was adjourned to 23.11.2020. However, since the corpus was found, she is presented today before this Court through Video Conferencing arranged by Mr.V.R.Raval, learned Additional Sessions Judge, City Civil and Sessions Court, Ahmedabad and therefore the matter is taken up for hearing today.

(2.) Today corpus viz. Shweta Vijaykumar Solanki is present before this Court. While interacting with the corpus, she has revealed that, during all these days, she was with the Respondent No.5 - Upendra Vinodbhai Rathod. She has expressed her desire to marry him i.e. Upendra. However, at the same time she has also stated that since Upendra Rathod has not completed 21 years of age, they could not get married. She has expressed her wish to go to Women Protection Home where she is kept since yesterday night after she was found.

(3.) Considering the wish of the corpus, it is directed to send the corpus to Women Protection Home and to keep her there till the next date of hearing i.e. 23.11.2020. On that day, the corpus may be presented again through Video Conferencing for further orders.