YAKUBBHAI PIRUBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court in petition under Article 226 of the Constitution of India while issuance of notice on 2/3/2022 passed the following order:

(2.) After strenuous efforts, the police could find the Corpus on 28/3/2022. She was presented before this Court and following order came to be passed.

(3.) She once again on 5/4/2022 when was brought before this Court, expressed her willingness to join her mother who had re-married. Father since had re-married when she was around 4 years, we had sent her to the Women Shelter Home. Today she insisted on joining the father and her step mother. She appears to have taken care her when she was very young as the mother had left her and family when she was barely two months old.