Pravinkumar Popatlal Panchal vs State Of Gujarat
2023 Latest Caselaw 7020 Guj

                                                                                   NEUTRAL CITATION




     R/CR.RA/100/2015                              ORDER DATED: 22/09/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL REVISION APPLICATION NO. 100 of 2015

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                        PRAVINKUMAR POPATLAL PANCHAL
                                    Versus
                          STATE OF GUJARAT & 3 other(s)
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Appearance:
MR IMRAN PATHAN, ADVOCATE FOR MR HD KACHCHHI(5513) for the
Applicant(s) No. 1
MR SANDIP M PATEL(5649) for the Respondent(s) No. 2,3,4
MS VRUNDA SHAH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                              Date : 22/09/2023
                                ORAL ORDER

1. Learned advocate for the applicant placed on record

affidavit of respondent no.2, which is ordered to be taken on

record.

2. This is an application filed challenging the judgment and

order passed below Exh.34 dated 18.03.2014 by the learned

Judge, Family Court, Ahmedabad in Criminal Misc.

Application no.902 of 2009, by which, the learned Judge has

directed the applicant to pay Rs.2,500/- towards the amount

of the maintenance qua wife and Rs.2,500/- each to minor two

son. Learned advocate for the applicant submitted that during

NEUTRAL CITATION

R/CR.RA/100/2015 ORDER DATED: 22/09/2023

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the pendency of this revision application, the settlement is

arrived at between the parties and the wife had received

permanent alimony towards the maintenance and it is

submitted that if the impugned order is quashed, the wife is

not having any objection.

3. The aforesaid contention was not disputed by Mr. Sandip

Patel, learned advocate for the respondent - wife. He further

submitted that the wife is present before this Court, had also

given consent for quashing of the impugned judgment.

4. In view of the above, the present Revision Application

preferred by the applicant - husband is hereby allowed. The

judgment and order dated 18.03.2014 passed below Exh.34

by the learned Judge, Family Court, Ahmedabad in Criminal

Misc. Application no.902 of 2009 is hereby quashed. It is

clarified that the aforesaid order is passed in view of the

settlement arrived at between the parties. Rule is made

absolute to the aforesaid extent.

(M. K. THAKKER,J) A. B. VAGHELA