PASABHAI RAMABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application with following prayers:

(2.) We could meet the Corpus who has come with her child who is 1 1/2 years old. Her husband - Arjunbhai Manjibhai Prajapati has also accompanied her who's is already settled in his business of event management. We had a detailed talk with both the spouses and they appear happily married and the corpus does not want to join the petitioner-father.

(3.) Noticing that the marriage according to them have been registered but the documents necessary for the Court's perusal have not been produced on the record, we direct the parties to furnish the same. If the same have been produced before the Police officer at Thara, let the copy be sent to this Court for Court record. If not done, the same shall be tendered within a week and also to be forwarded to this Court.