NAYNABEN SHAILESHKUMAR PATEL Vs. DINABEN HARSHADKUMAR PATEL

JUDGEMENT

(1.) On 15/9/2023, this Court has passed following order :- "When the matter was called out, learned advocate for the applicant did not present to assist this Court. On the next date of hearing, even in absence of learned advocate for the applicant, the fact and issue shall be taken from the memo of the application for disposal of this application. As a last chance, stand over to 13/10/2023."

(2.) Today, when the matter is taken up for hearing, learned advocate for the petitioner is absent.

(3.) By way of this petition, the petitioner has challenged the order dtd. 20/12/2010 passed by learned Metropolitan Magistrate, Court No.7, Ahmedabad in Criminal Misc. Application No.169 of 2009, whereby discharge application of the respondent no.1 was allowed in case filed under Domestic Violence Act. Said order is confirmed in Criminal Appeal No.45 of 2011 by the learned Sessions Judge, Court No.18, City Sessions Court, Ahmedabad.