GAURANG MUKUNDBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Registry has submitted a office note dtd. 3/9/2022 annexing the report of the I/C. Co-coordinator, High Court Mediation Centre wherein it was declared that the matter has not been settled between the parties, thus by taking note thereof, office note dtd. 3/9/2022 stands disposed of.

(2.) By way of present application, applicant has requested to quash and set aside the judgment and order dtd. 18/11/2019 passed by learned Principal Judge, Family Court, Ahmedabad in Criminal Misc. Application No. 1960 of 2017.

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