HASMUKHBHAI RAVJIBHAI PATODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable today. Mr.J.K.Shah, learned APP waives service of notice for and on behalf of the respondent -State. This petition is preferred under Article 226 of the Constitution of India r/w. Section 482 of Criminal Procedure Code by the father of the minor girl who is presently 13 years old. The following are the prayers sought for in this petition : -

(2.) The Revisional Court vide its order dated 18th May, 2015 had rejected his delay application on the ground of delay.

(3.) The aggrieved father has approached this Court seeking custody of his daughter. This Court on 8th February, 2016 passed the following order : -