MEHER ISMAILBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hitesh L. Gupta, learned advocate for the applicant, Mr. Mitesh Amin, learned Public Prosecutor assisted by Mrs. Krina Calla, learned APP for the respondent-State and Mr. Muhammad Isa M. Hakim, learned advocate for the respondent no.2.

(2.) In view of settlement arrived at between the informant and her husband-accused no.1 and considering the allegations alleged against the applicant, she has made out a case for interim relief.

(3.) Rule, returnable on 29/11/2021. Learned APP waives service of rule for and on behalf of the respondent-State and Mr. Hakim, learned advocate waives service of rule for and on behalf of respondent no.2.