KINJAL ANKIT THAKKAR Vs. ANKITBHAI SANJAYBHAI AAYA

JUDGEMENT

(1.) The wife has filed Criminal Revision Application No. 477 of 2021 and the husband has filed Criminal Revision Revision Application No. 491 of 2021 against the impugned order dtd. 23/6/2021 passed by learned Principal Judge, Family Court Rajkot in Misc. Criminal Application No. 371 of 2018.

(2.) Today, learned advocate for the applicants in respective applications have submitted that the compromise has been arrived at between the parties ie., husband and wife and in this regard, copy of the divorce deed means deed of dissolution of marriage has been produced, which is taken on record. They further requests to dispose of these both the revision applications.

(3.) Thus, on a request being made by learned advocates for the applicants in respective revision applications, Criminal Revision Application No. 477 of 2021 and Criminal Revision Application No. 491 of 2021 stand disposed of.