DARSHANKUMAR DIPAKKUMAR GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP as also learned advocate for the contesting respondent waive service of notice of rule for and on behalf of respective respondents.

(2.) All these four applications arise out of matrimonial discord between the accused on one hand which includes the husband and the wife and daughter on the other.

(3.) Criminal Misc. Application No.9870 of 2018 arises out from the proceedings under the Protection of Women from Domestic Violence Act (hereinafter referred to as "Domestic Violence Act") being Criminal Misc. Application No.826 of 2018 pending before the learned Magistrate Court, Ahmedabad Rural filed at the instance of respondent No.2 herein - Yoma Darshankumar Gandhi D/o Praffulkumar Dwarkadas Patel. The present applicants are the husband and parents in-law of the respondent No.2 herein.