HARSHITA DEEPAK MAHBUBANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the facts and circumstances of the case and with the consent of the parties, matter is taken up for final hearing.

(2.) This Court has heard learned counsel Ms. Sangeeta Pahwa, for M/s. Thakkar & Pahwa, Advocates, appearing for and on behalf of the petitioner and learned counsel Mr. Omprakash Bhanvarlal Sharma, on behalf of the respondent No.2.

(3.) By way of this petition, the petitioner wife seeks to challenge the legality and validity of the order dtd. 18/4/2022 passed by ld. Judge, Family Court, Vadodara, on application Exh:127, in Criminal Misc. Application No.369/2013 filed under Sec. 125 of the Cr.P.C. whereby, the learned Judge, Family Court, was pleased to issue witness summons by calling upon the responsible person of ICICI Bank, Vadodara to provide and furnish bank statement in relation to two accounts namely Account No.000301514077 and Account No.000301504939.