SANJAYBHAI BABUBHAI CHEKHALIYA Vs. JAYSHREEBEN PREMJIBHAI SOLANKI

JUDGEMENT

(1.) RULE. Mr.Zalak Pipalia, learned advocate waives service of notice of RULE on behalf of respondent No.1 and Mr.L.R.Pujari, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.2.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present Criminal Revision Application is taken up for final hearing today.

(3.) PURSUANT to the order dtd.13/12/2010 passed by this Court, the applicant has deposited a sum of Rs.5,000/- with the Registry of this Court towards the cost of the present litigation to be incurred by respondent No.1 ? wife, which can be directed to be paid to respondent No.1- wife, over and above the cost of Rs.1,000/-, which learned Family Court, Junagadh directed the petitioner to deposit earlier at the time when learned Judge passed an order to close the evidence of the applicant.