Ashish Dinesh Virkar vs State Of Gujarat
2025 Latest Caselaw 5276 Guj

Gujarat High Court

Ashish Dinesh Virkar vs State Of Gujarat on 27 June, 2025

                                                                                                              NEUTRAL CITATION




                           R/CR.RA/1272/2017                                  ORDER DATED: 27/06/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL REVISION APPLICATION (FOR MAINTENANCE) NO. 1272
                                                 of 2017
                      ==========================================================
                                                    ASHISH DINESH VIRKAR
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR JAYDEEP J TRIVEDI(10949) for the Applicant(s) No. 1
                      MR LALJI R MOKARIA(3085) for the Applicant(s) No. 1
                      MS JYOTI BHATT APP for the Respondent(s) No. 1
                      RULE SERVED for the Respondent(s) No. 2
                      ==========================================================

                       CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                          Date : 27/06/2025

                                                            ORAL ORDER

1. Learned advocate Mr.J.J. Trivedi for the applicant

submitted that the present revision application has been

preferred against the interim maintenance order passed

by the learned Family Court, Vadodara in Criminal Misc.

Application No.978 of 2016. It is submitted that said

Criminal Misc. Application No.978 of 2016 has already

been decided by the learned Family Court, Vadodara by

judgment dated 18.03.2025 and, therefore, he seeks

permission to withdraw present application.

NEUTRAL CITATION

R/CR.RA/1272/2017 ORDER DATED: 27/06/2025

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2. Permission, as sought for, is granted. The present

application is disposed of as withdrawn. Rule is

discharged.

3. Further, as per the order dated 24.01.2018 passed

by this Court, the present applicant has deposited the

amount of Rs.50,000/- before this Court and as Criminal

Misc. Application No.978 of 2016 has already been

decided and the petition of the wife for maintenance is

rejected, the amount, which has been kept in FDR with

the Registry of this Court, is to be refunded to the present

applicant with interest on proper verification. Direct

service is permitted.

(L. S. PIRZADA, J) Hitesh