PATEL SURESH KUMAR KASHIRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocate Shri Bavishi for respondent No.2 and learned A.P.P. Shri Dipen Desai for the State waive service of Rule.

(2.) At the joint request of the learned advocates appearing for the parties, the matter is taken up for final hearing today.

(3.) The petitioner is husband of respondent No.2. He has challenged an order dated 20.7.2007 passed by the learned Judicial Magistrate First Class, Unja as upheld by an order dated 13.7.2007 passed by the learned Additional Sessions Judge, Fast Track Court, Mehsana.