DHIREN MUGATLAL JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicant has requested to quash and set aside the order dtd. 31/3/2023 passed by learned Principal Judge, Family Court, Surat in Criminal Misc. Application No. 381 of 2018.

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

(3.) Heard learned advocate for the applicant.