HETALBEN Vs. HITESHBHAI SURESHBHAI PRAJAPATI

JUDGEMENT

(1.) The applicant has challenged the impugned judgment and order dated 20.12.2017 passed by learned Principal District Judge, Family Court, Nadiad in Criminal Misc. Application No. 621 of 2017.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the respective parties as well as learned APP for the respondent-State.