REGENT COMPUTRONICS PVT. LTD.

KAROLIN JAGDISHBHAI MACWAN Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SAVITBEN LAGHARBHAI V/S. MANJIBHAI RAMJIBHAI CHAVDA [REFERRED TO]
DHAVAL RAJENDRABHAI SON V/S. BHAVININ DHAVALBHAI SONI [REFERRED TO]
ROXANN SHARMA VS. ARUN SHARMA [REFERRED TO]
NIL RATAN KUNDU AND ANR. VS. ABHIJIT KUNDU [REFERRED TO]
MOHINI VS. VIRENDER KUMAR [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
N NIRMALA VS. NELSON JEYAKUMAR [REFERRED TO]
R V SRINATH PRASAD VS. NANDAMURI JAYAKRISHNA [REFERRED TO]
KUMAR V JAHGIRHAR VS. CHETANA K RAMATHEERTHA [REFERRED TO]
NIL RATAN KUNDU VS. ABHIJIT KUNDU [REFERRED TO]
ATHAR HUSSAIN VS. SYED SIRAJ AHMED [REFERRED TO]
SUJIT J MUNSHI VS. SHILPA R SHINDE [REFERRED TO]
DHAVAL RAJENDRABHAI SONI VS. BHAVINI DHAVALBHAI SONI [REFERRED TO]
LEELA BAI VS. GANPATI [REFERRED TO]

JUDGEMENT

(1.) By this application under Article227 of the Constitution of India, the applicant questions the legality and validity of the order dated 04/12/2015 passed by the learned Principal District & Sessions Judge, Kheda at Nadiad in the Criminal Appeal No.73 of 2015 filed by the respondent no.2 herein under Section29 of the Protection of Woman from Domestic Violence Act, 2005, challenging the order passed by the Second Judicial Magistrate First Class, Nadiad below Exh.5 in the Criminal Misc. Application No.468 of 2015 decided on 07/09/2015.

(2.) The facts giving rise to this application may be summarized as under:

(3.) On 21/12/2015 the following order was passed: Rule. Mr. Shah, the learned APP, waives service of notice of rule for and behalf of the respondent No.1. The respondent No.2 be served directly through the investigating officer of the concerned police station.

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KAROLIN JAGDISHBHAI MACWAN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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