Gujarat High Court
Kanjibhai Bhanabhai Parmar vs Urmilaben Kanjibhai Parmar W/O ... on 13 July, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/4629/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DOMESTIC VIOLANCE ) NO. 4629 of
2017
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KANJIBHAI BHANABHAI PARMAR....Applicant(s)
Versus
URMILABEN KANJIBHAI PARMAR W/O PREMJIBHAI VIRJIBHAI TUNDIYA
& 2....Respondent(s)
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Appearance:
MR AB GATESHANIYA, ADVOCATE for the Applicant(s) No. 1
MR RAKESH PATEL, LD.ADDL.PUBLIC PROSECUTOR for the
Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 13/07/2017
ORAL ORDER
1. It is the case of the petitioner that divorce has taken place between the parties in the year 1990, which is admitted by the respondent-complainant in various proceedings. It is the case of the petitioner that original complainant got married with Premjibhai Virjibhai Tundiya.
2. Rule returnable on 12/09/2017. Mr.Rakesh Patel, learned Additional Public Prosecutor waives service of Rule on behalf of respondent No.3- State of Gujarat.
Ad-interim relief in terms of Para 8(C) till then. Direct service is permitted for respondent Nos.1 and 2, to be served through the concerned Police Station.
[A.J.DESAI,J.]
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R/SCR.A/4629/2017 ORDER
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