Vinodkumar Chimanbhai Rohit vs State Of Gujarat
2022 Latest Caselaw 9008 Guj

     R/CR.RA/1249/2019                             ORDER DATED: 11/10/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL REVISION APPLICATION NO. 1249 of 2019
                               With
          R/CRIMINAL REVISION APPLICATION NO. 1078 of 2019
==========================================================
                         VINODKUMAR CHIMANBHAI ROHIT
                                    Versus
                              STATE OF GUJARAT
==========================================================
Appearance:
MR. JAY M THAKKAR(6677) for the Applicant(s) No. 1
MR MOHSIN M HAKIM(5396) for the Respondent(s) No. 2
MR. R. C. KODEKAR, APP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                               Date : 11/10/2022
                                ORAL ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocates for the parties have jointly submitted

that the matter is settled between the parties and

requested to dispose of the same in view of settlement/

divorce deed, which is produced on record and the same

is taken on record.

3. In view of the above, present Criminal Revision

Applications are finally settled between the parties in

view of the settlement / divorce deed.

4. In that view of the matter, both Criminal Revision

R/CR.RA/1249/2019 ORDER DATED: 11/10/2022

Applications stand disposed of. The judgment and order

dated 26.06.2018 passed by the learned Principal

Judge, Family Court No.2, Vadodara in Criminal Misc.

Application No.925 of 2014 is hereby quashed and set

aside. Rule discharged. Interim relief, granted earlier,

stands vacated, if any.

(SAMIR J. DAVE,J) MEHUL B. TUVAR