SHETHNA,j. - (1.) NOTICE to the respondents.
(2.) THE respondent No. 2 is Special Judge, Family Court, Udaipur, who is a formal party. He should not have been joined as party respondent as per the latest judgment of the Hon'ble Supreme Court, therefore, no notice is required to be issued to the respondent No. 1. Learned P. P. Mr. Ramesh Purohit accepts notice for the respondent No. 1 State of Rajasthan. At the joint request of the learned counsel for the parties, the matter is heard and disposed of today itself. The petitioner is the husband who was married to one Anuradha Sikhwal on 9. 3. 96 at Udaipur. Thereafter on 11. 2. 97, son Chandraker was born at their place. It is the case of the petitioner that he had submitted one application to the learned Judge of Family Court, Udaipur for D. N. A. test of his son Chandrakar way back in 1999 but for some or the other reason, the learned Judge has so far not decided the same. Therefore, by way of this petition under Section 482 Cr. P. C. it is prayed that the learned Judge be directed to summon both petitioner husband and his wife Anuradha for D. N. A. Test. Second prayer regarding review of the order of learned Judge passed in application No. 79/99 filed under Section 125 Cr. P. C. is not pressed at all.
(3.) APPLICATION for D. N. A. test is dated 13. 5. 1999 which is annexed to this petition. I am really shocked and surprised that so far the learned family judge has not thought it fit to decide the same. In such type of matrimonial cases, the learned Judge cannot afford to sit tight over the matter for a long time. It is his duty to decide the application in accordance with law and pass appropriate order. Before parting, I must state that in the past also, some matter had come before me on judicial side wherein the conduct and behaviour of the learned judge in deciding the matters was subject to criticism. The family courts are created for the purpose of doing justice to the spouses as early as possible. This type of approach of the learned Judge not to decide such application and not to pass order is required to be condemned in the strongest words. It is hope and trust that in such type of sensitive cases, the learned judge would atleast take some trouble in deciding the matter in accordance with law and pass the orders. ;