NATVARBHAI MAGANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Notice. Learned APP waives service of notice for and on behalf of the respondent no.1-State. Considering the impugned order passed by the court below and concurrent findings of the trial court, having gone through the findings arrived at by the trial court, this court does not deem it fit to issue notice to the respondent-wife to decide this application.

(2.) By way of present application, the applicants have challenged the order dtd. 31/8/2021 passed by learned City Civil and Sessions Court, Ahmedabad in Criminal Appeal No. 603 of 2019.

(3.) Heard learned advocate for the applicants.