DEVENDRASINH HAMIRSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. J.M. Barot, the learned advocate appearing for the applicants, Ms. Maithili D. Mehta, the learned Additional Public Prosecutor appearing for the respondent No.1 - State and Mr. Dhruvin P. Bhuptani, the learned advocate appearing for the respondent No.2.

(2.) By way of this application the applicant herein has prayed for the following reliefs :-

(3.) It appears that the complainant and the accused No.1 married on 6/12/2011 at village Nani Vavdi, and they have a son viz. Ruturajsinh out of the wedlock. It appears that after the birth of son Ruturajsinh, there were some disputes between the parties and that the complainant was ill treated as stated by the complainant.