BHAVNABEN SHAMJIBHAI Vs. DINESH PREMJIBHAI KAPADIA

JUDGEMENT

(1.) Heard Mr. Mrugan K Purohit learned counsel for the petitioner and Mr. I M Pandya learned APP for the respondent State.

(2.) Mr.Purohit submitted that the respondent- husband Dineshbhai Premjibhai Kapadia though served through the court has not appeared.

(3.) Having considered the reasonings advanced by the learned JMFC, Jasdan for rejecting the application filed by the petitioner wife under section 125(3) of Cr.P.C., the court is of the view that the finding recorded by the learned Magistrate is erroneous being misconceived.