KISHORBHAI BHAIKHABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE in Criminal Revision Application No.518 of 2012. Ms.C.M.Shah, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1- State and Mr.P.P.Majmudar, learned advocate waives service of notice of Rule on behalf of respondent No.2 herein - original applicant - wife so far as Criminal Revision Application No.518 of 2012 is concerned. Similarly Rule in Criminal Revision Application No.397 of 2012. Ms.C.M.Shah, learned Additional Public Prosecutor wavies service of notice of Rule on behalf of respondent No.1 - State and Mr.Samir Afzalkhan Pathan waives service of notice of Rule on behalf of respondent No.2 herein � original opponent- husband so far as Criminal Revision Application No.397 of 2012 is concerned.

(2.) IN the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of the respective parties and both Criminal Revision Applications are cross Revision Applications, they are taken up for final hearing today together.

(3.) TODAY when the present Criminal Revision Applications are taken up for final hearing, with the consent of the learned advocates appearing on behalf of the respective parties, Mr.Samir Afzal Khan, learned advocate appearing on behalf of the original complainant has stated at the bar that the husband has deposited entire amount of arrears of maintenance as per the order passed by learned Family Court i.e. Rs.34,000.00, which original applicant � wife may be permitted to withdraw the same, without prejudice to the rights and contentions of the respective parties in the proceedings before learned Family Court, which is to be remanded to the learned Family Court, Vadodara with the consent of the learned advocates appearing on behalf of the respective parties.