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Gujarat High Court

Ishwarbhai Raimalbhai Thakor vs State Of Gujarat & 6 on 15 November, 2016

Author: Akil Kureshi

Bench: Akil Kureshi, Biren Vaishnav

                 R/SCR.A/4289/2016                                             ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         SPECIAL CRIMINAL APPLICATION (HABEAS CORPUS) NO. 4289 of 2016

         ==========================================================
                     ISHWARBHAI RAIMALBHAI THAKOR....Applicant(s)
                                      Versus
                        STATE OF GUJARAT & 6....Respondent(s)
         ==========================================================
         Appearance:
         MR MAHENDRA K PATEL, ADVOCATE for the Applicant(s) No. 1
         MR KAMLESH S KOTAI, ADVOCATE for the Respondent(s) No. 4 - 7
         NOTICE SERVED BY DS for the Respondent(s) No. 2 - 3
         MR. MANAN MEHTA, ADDITIONAL PUBLIC PROSECUTOR for the
         Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                 and
                 HONOURABLE MR.JUSTICE BIREN VAISHNAV

                                     Date : 15/11/2016


                                      ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) 1 Petitioner   is   father   of   one   Savitaben   who   has  eloped   with   the   respondent   No.4.   According   to   the  petitioner,   his   daughter   is   aged   16   years   he   has  therefore filed this habeas­corpus petition. 2 Previously, the Division Bench of this Court had  grappled with two issues, one of the correct age of  the   girl   and   second   regarding   her   free   will.   In   an  Page 1 of 3 HC-NIC Page 1 of 3 Created On Wed Nov 16 00:05:25 IST 2016 R/SCR.A/4289/2016 ORDER order   dated   04.07.2016,   the   Court   recorded   that   the  wishes   of   the   girl   were  ascertained  in  the   chamber.  She   had   stated  that   she  was   willingly   residing   with  her husband i.e. respondent No.4. Despite this desire  of   the   girl,   if   she   was   minor,   the   question   of   her  free will may become insignificant and therefore the  Court   desired   to   ascertain   her   correct   age.   It   was  found that in the School Leaving Certificate her date  of birth was shown as 12.06.2000. However, the Court  noticed certain discrepancies in the school records,  and therefore, under order dated 19.07.2016 referred  the   question   of   the   correct   age   of   the   girl   for  medical   opinion.   Learned   APP   produced   the   police  records which contains the certificate of the Medical  Officer of Government Hospital, Sola, which indicates  that   as   per   the   radiological   tests,   the   age   of   the  girl   could   be   estimated   between   17   to   20   years.  However,   on   reference   to   the   dentist   Doctor   Shirish  Shah, as per his opinion the girl was about 18 years  of age. 

3 Thus, when we find that there is a strong prima  facie case suggesting that the girl is more than 18  Page 2 of 3 HC-NIC Page 2 of 3 Created On Wed Nov 16 00:05:25 IST 2016 R/SCR.A/4289/2016 ORDER years   of   age,   that   she   has   performed   marriage   with  respondent   No.4   who   is   stated   to   be   aged   about   22  years and that she is residing with her husband since  about   10   months   willingly   and   that   she   was   never  forcibly taken away by the respondent No.4 or anyone  else from her parental home forcibly, it would not be  proper   to   issue   a   writ   of   habeas­corpus   by   handing  over   the   custody   of   the   girl   to   the   father.   The  petition is therefore dismissed. 

(AKIL KURESHI, J.) (BIREN VAISHNAV, J.) Bimal Page 3 of 3 HC-NIC Page 3 of 3 Created On Wed Nov 16 00:05:25 IST 2016