Bharatbhai Ramjibhai Thakor vs State Of Gujarat
2021 Latest Caselaw 4849 Guj

       R/SCR.A/2591/2021                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


        R/SPECIAL CRIMINAL APPLICATION NO. 2591 of 2021


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                    BHARATBHAI RAMJIBHAI THAKOR
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR AR PATEL(5838) for the Applicant(s) No. 1
MR JITENDRA G SHETH(5256) for the Applicant(s) No. 1
MR VASHISTHA M JOSHI(8972) for the Respondent(s) No. 4
NOTICE SERVED(4) for the Respondent(s) No. 2
NOTICE UNSERVED(8) for the Respondent(s) No. 3
MS JIRGA JHAVERI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE GITA GOPI

                           Date : 30/03/2021

                        ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

We have met the corpus through video conferencing in presence of Shri P.N. Raval, learned Judge, City Civil & Sessions Court, Ahmedabad.

The corpus has expressed her willingness to join her parents, however, she insists on some other conditions to be followed. She is given to understand as to how the provisions of POCSO would be implemented so far as respondent No.3 is concerned. The parents shall have to take care about the study of the corpus so that she can continue to grow in every respect in the company of her parents and can shape her life

R/SCR.A/2591/2021 ORDER

accordingly.

Let the Investigating Officer conduct the investigation expeditiously and in the most efficient manner. Even the corpus need not make any application before the concerned court for getting the compensation which she is entitled to. The learned Principal Judge, City Civil & Sessions Court, Ahmedabad shall ensure that she is provided efficient legal aid which can provide the necessary assistance upto the date of delivery of the judgment [Delhi Domestic Working Womens Forum v. Union of India and others reported in (1995) 1 SCC 14 ].

We appreciate the presence of Shri P.N. Raval, learned Judge, City Civil & Sessions Court, Ahmedabad and his contribution during the conduct of this matter. He shall continue to monitor the development on administrative side.

Let the matter be posted for hearing on 07th April, 2021.

(SONIA GOKANI, J)

(GITA GOPI,J) A.M.A. SAIYED