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Gujarat High Court

Patel Parmanand Ramanlal vs State Of Gujarat on 13 December, 2019

Author: S.R.Brahmbhatt

Bench: S.R.Brahmbhatt, A. P. Thaker

       R/SCR.A/10367/2019                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CRIMINAL APPLICATION NO. 10367 of 2019
                            With
       R/SPECIAL CRIMINAL APPLICATION NO. 10504 of 2019
================================================================
                      PATEL PARMANAND RAMANLAL
                                Versus
                          STATE OF GUJARAT
================================================================
Appearance:
MS KRISHNA U MISHRA(1083) for the Applicant No. 1
NOTICE SERVED BY DS(5) for the Respondent No. 2
NOTICE SERVED THRU CONCERNED POLICE STN for the Respondent(s)
No. 3,4,5
MR MANAN MEHTA APP for the Respondent(s) No. 1
================================================================

 CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
        and
        HONOURABLE DR.JUSTICE A. P. THAKER

                            Date : 13/12/2019

                    COMMON ORAL ORDER

(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT)

1. These two petitions have been preferred by the petitioners for their respective wards i.e. father of corpus - Foram and father of corpus

- Devang. Both the corpus have been brought before the Court.

2. On inquiring, both the corpus have in unequivocal terms and with due emphasis submitted that they have not been either under any confinement or restraintment by any one and they of their own volition accompany each other and married and they have not been subjected to any confinement. They have decided to stay together on their own.

R/SCR.A/10367/2019 ORDER

3. In that view of matter, as the Corpus are not under any confinement or restraint and they are adult, we are of the view that both the petitions are required to be dismissed and is accordingly dismissed. Notice in Special Criminal Application No. 10367 of 2019 is discharged.

4. The petitioner of Special Criminal Application No. 10367 of 2019 has deposited an amount of Rs.10,000/- pursuant to order dated 05.12.2019. We inquired of the corpus and we are of the view that money so deposited with the Registry is required to be returned back to the petitioner. The Registry is directed to issue account payee cheque in the name of petitioner of Special Criminal Application No. 10367 of 2019 after due verification.

5. Registry is directed to keep copy of this order in Special Criminal Application No. 10504 of 2019.

(S.R.BRAHMBHATT, J) (A. P. THAKER, J) P.S. JOSHI Page 2 of 2 Downloaded on : Sat Dec 14 09:49:54 IST 2019