BAROT NARENDRABHAI VIJAYBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Kumar H. Trivedi waives service of notice of rule for and on behalf of the respondents No.2 to 6.

(2.) By way of present application, applicant has requested to quash and set aside the judgment and order dtd. 20/4/2022 passed below Ex. 22 in Criminal Misc. Application No. 103 of 2020 by learned Principal Judge, Family Court, Sabarkantha at Himmatnagar and allow Ex. 22 application giving opportunity of cross examination.

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