Vimalbhai Jagdishbhai Dodiya vs State Of Gujarat
2023 Latest Caselaw 7369 Guj

                                                                                           NEUTRAL CITATION




     R/CR.RA/1400/2022                                    ORDER DATED: 05/10/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL REVISION APPLICATION (FOR MAINTENANCE) NO. 1400
                           of 2022

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                         VIMALBHAI JAGDISHBHAI DODIYA
                                     Versus
                              STATE OF GUJARAT
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Appearance:
MR PREMAL S RACHH(3297) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                                Date : 05/10/2023

                                 ORAL ORDER

1. Heard learned advocate Ms. Komal Majethiya for learned advocate Mr. Premal Rachh for the applicant.

2. The present application has been filed by the applicant challenging the judgment and order passed by the learned Principal Judge, Family Court, Morbi in Criminal Misc. Application No. 210 of 2021 under Section 125 of the Code of Criminal Procedure, wherein the learned Court had granted an amount of Rs. 4,000/- to the respondent No.2 and amount of Rs. 3,000/- to the respondent No.3 as maintenance from the date of application by an order dated 06.09.2022.

3. When the mater is called out, learned advocate for the applicant submits that parties have mutually filed a Family Suit No. 65 of 2022 before the learned Principal Judge, Family

NEUTRAL CITATION

R/CR.RA/1400/2022 ORDER DATED: 05/10/2023

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Court, Morbi and as per order dated 10.02.2023 the parties have divorced and as per the compromise entered between the parties, the applicant had paid the amount of Rs. 4,75,000/- to the respondents No. 2 and 3 as life time maintenance. Learned advocate for the applicant has produced the order passed in Family Suit No. 65 of 2022, which is taken on record.

4. Learned advocate for the applicant seeks permission to withdraw the present Criminal Revision Application.

5. Permission as prayed for, is granted. The present Criminal Revision Application is disposed of as withdrawn.

(S. V. PINTO,J) SALIM/