PATEL BALDEVBHAI ISHVARDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India where this Court while issuing notice on 20/4/2022 passed the following order:-

(2.) Today, by way of an additional affidavit of the petitioner, it is being conveyed that this man has got two FIRs against him. The first one is in the year 2020 being I-CR No. 11217027200385/2020 registered with the Radhanpur Police Station, Patan on dtd. 27/4/2020 for the offences punishable under Ss. 170 , 419 , 469 and 506(1) of the Indian Penal Code which culminated into the Criminal Case No. 2374/2021 pending before the Court of learned Chief Judicial Magistrate, Radhanpur, Patan.

(3.) The corpus has been made to understand all the offences registered against the respondent no.3. Learned advocate representing the respondent no.3 in one of the matters has submitted that this Court has directed not to file the charge- sheet and in a petition for quashing both of them shall be heard together. He also further ensures that his marriage with the third person has completed one year. He will be initiating the proceedings for divorce and shall be keeping his promise. Although, presently he is a married man. So far he has not even initiated any actions in relation to his first marriage. His antecedents are such, which do not inspire confidence in him. However, when persuaded, the girl is quite stubborn and is unable to understand.