AMARBHAI BACHUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 26.06.2020 while issuing notice, we passed the following order: -

(2.) Today the corpus is before us through video conferencing held by District Court Kheda at Nadiad in presence of Mr. L.S.Pirzada, learned Principal District Judge. He has ensured not to allow anyone when we have a dialogue with the corpus. It is in his own chamber the arrangement has been made.

(3.) On having conversation with the corpus, the corpus is very clear that she has married with the applicant - Shri Amar Bachubhai Bharwad and she is also keen to join him being his wife. She has revealed the threat received from her parents if she chose to go against the will and wish of the parents by joining the applicant. Therefore, she has urged that she be given the safe passage from the Court itself. She is not inclined to meet the parents and reiteratively urged this Court to permit her to join the applicant.