PANTHESHBHAI DASHRATBHAI PATEL Vs. DARSHANABEN P PATEL

JUDGEMENT

(1.) These proceedings arise out of the matrimonial disputes between the husband and wife. They both have challenged the orders passed by the learned Magistrate as well as Sessions Court. These proceedings are, therefore, heard together and are being disposed of by this common judgment.

(2.) At the out set, learned counsel Ms.Ketty Mehta prayed for and was granted permission to convert Criminal Revision Application No.446 of 2006 into Special Criminal Application. Registry shall re-number the same accordingly.

(3.) Criminal Revision Application No.446 of 2006 (now converted into Special Criminal Application) and Criminal Revision Application No.447 of 2006 have been filed by one Pantheshbhai Dashratbhai Patel who is husband of the respondent - Darshnaben P. Patel. They shall be hereinafter referred to as 'husband' and 'wife' respectively.