ARVINDKUMAR ISHWARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present revision application, filed under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the judgment and order dated 15 th October, 2011 passed by the learned Principal Judge, Family Court, Vadodara in Criminal Miscellaneous Application No.2623 of 2010.

(2.) SHORT facts of the case is that marriage between the applicant-husband and respondent No.2-wife took place on 07th May, 2009. The respondent No.2 thereafter went to her parental home for celebration of ceremony of Gauri Vrat and stayed there. Thereafter only on one occasion the respondent No.2-wife came to his matrimonial house and stayed for few days. Thereafter she left her matrimonial home due to physical and mental ill-treatment given to her by the applicant at the instance of his parents. There was actually 17 days of marriage life of applicant-husband and respondent No.2-wife.

(3.) BEING aggrieved by and dissatisfied with the said order, the applicant-husband has preferred the present revision application before this Court.