BHAUMIKKUMAR BHARATBHAI MEHTA Vs. MONIKABEN BHAUMIKKUMAR MEHTA

JUDGEMENT

(1.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 13/4/2022 passed by learned Principal Judge, Family Court, Himmatnagar Dist: Sabarkantha below application Ex. 26 in Criminal Misc. Application No. 49 of 2020 and direct the learned Family Court to take the reply of the applicant on record.

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

(3.) Heard learned advocate for the applicant.