ISMAILBHAI MOHAMMADBHAI GORJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 24th November, 2017, the following order was passed;

(2.) The husband, namely, Sarfaraz Suleman Gorji is present in the Court today. The respondent No.2-Roshanben Sarfarazbhai Gorji-wife is also present in the Court today along with her mother, her father and the unfortunate fifteen months old baby. Roshanben, even as on date, is ready and willing to go back to her matrimonial home and discharge all her marital obligations. She is very much concerned about her fifteen months old baby.

(3.) I tried my best to persuade the husband to forgive his wife even if she has committed any mistakes at her matrimonial home, at least, in the interest of the fifteen months old baby. The husband is very much obstinate. At any cost, he doesn't want his wife and the baby to come back. It is very apparent that he has abandoned his wife and fifteen months old baby on the ground of petty disputes, which practically one may find in any house. He has a very unusual complaint against his wife. He has complained of harassment at the end of his wife because his wife very frequently makes demand for Burger and Pizza. According to him, he cannot afford to buy Burger and Pizza. For such reasons, he has decided to abandoned his wife and the fifteen months old baby. The wife has pleaded that although all the allegations levelled by the husband are false and reckless, yet, even if such allegations are believed to be true, she may be pardoned and one opportunity be given to her to get settled at her matrimonial home.