KAILASHCHANDRA MAGANLAL AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Respondent no.2 - Mamtaben D/o. Satyanarayan Shivnarayan Agarwal is present before this Court, and has shown the order of J.M.F.C. Gandhinagar dtd. 5/3/2022, where the learned Magistrate below Exhibit-46 in Criminal Misc. Application No.53 of 2019 has ordered for implementation of the earlier order passed by the learned Magistrate, and even permitted the applicant to seek the help of local police station, which is also directed to act as per law.

(2.) When the matter was called out, Mr. Jucky Lucky Chan, learned advocate for the applicant, failed to appear.

(3.) Respondent no.2 - Mamtaben, party-in-person, submitted that the Judicial Magistrate, First Class, has protected her with direction that the present applicant shall not stop her from entering the shared household or disturbing her to stay in the shared household. The same order has been challenged before this Court.