MAHESHBHAI SURESHBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India where this Court on 3/1/2022 passed the following order:-

(2.) On 1/2/2022 the following was the order:-

(3.) Today, learned advocate Mr. Dholaria has shared the affidavit filed by the Ganuben Sadulbhai Gohil, the mother of the corpus and the order of quashment of FIR passed in Criminal Misc. Application No. 6210 of 2021 on 10/2/2022 against the present petitioner on the strength of the birth certificate of the corpus.