PRAVINBHAI VINABHAI SARADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 22/3/2022 passed the following order:

(2.) Learned advocate for the petitioner has produced the undertaking of the Corpus. She has declared that she is residing peacefully with the husband and the child and has ensured that they would be residing peacefully. There is no cause remaining any further for this matter to be pursued.

(3.) Learned advocate seeks withdrawal in wake of this development to be taken on record.