(1.) Rule. Learned APP waives service of notice of Rule for the respondent State.
(2.) Heard learned advocate Ms.Mamta R. Vyas for the petitioner, Mr.Aakash R. Patel, learned advocate for respondent No.1 and Mr.Manan Mehta, learned APP for the respondent State. Perused the record.
(3.) The Petitioner herein is wife and minor children of petitioner and respondent no.1 who is husband of petitioner no.1.