DIPAK VERMA Vs. RASHMI VERMA

JUDGEMENT

(1.) Challenge in the present Criminal Revisions is to the same order dated 14.10.2015 passed by the Family Court, Durg in Misc. Criminal Case No. 213 of 2015.

(2.) For the sake of convenience, the Applicant in Criminal Revision No. 157 of 2016 who is the Non-applicant in Criminal Revision No. 320 of 2016 shall henceforth be referred to as the 'husband'. Similarly, the Applicant in Criminal Revision No. 320 of 2016 who is the Non-applicant in Criminal Revision No. 157 of 2016 shall henceforth be referred to as the 'wife'.

(3.) Since both these Criminal Revisions have been filed challenging the same order dated 14.10.2015, the same are being decided by this common order as the dispute is between the same parties and the impugned order is also the same.