MONIKA Vs. BHAGWANDAS BANSILAL BHATT &

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) The writ applicant is 100% blind. The father of the writ applicant is handicapped by 40%. It appears that she has initiated proceedings for maintenance by filing the Criminal Misc. Application No.756 of 2010 pending before the 5th Judicial Magistrate, First Class, Gandhinagar.

(3.) Pursuant to the order passed by this Court, the 5th Judicial Magistrate First Class, Gandhinagar has forwarded his report as regards the status of the Criminal Miscellaneous Application No.756 of 2010 filed by the applicant herein for maintenance under Section 125 of the Code of Criminal Procedure, 1973. The report of the Court concerned is here before this Court, which reads as under: