RAJUBHAI BABULAL DARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide order dated 24.02.2020, this Court has passed following order :-

(2.) Pursuant to order dated 24.02.2020, learned advocate for the applicant has produced additional affidavit along with certificate of registration of marriage on 04.02.2013 and birth certificate of children, which is ordered to be taken on record.

(3.) Rule. Learned A.P.P. and learned advocate Mr. Manthan Shukla waive service of Rule for respondent Nos.1 and 2 respectively.