TRILOKBHAI SOMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court had heard the matter on 05/11/2015 and it was reserved for orders. However, on the applicant's inclination to settle the matter, the notice was issued to respondent No.2 on the applicant's depositing a sum of Rs.10,000/­. The said sum was ordered to be disbursed to respondent No.2 on her appearance. She has appeared and the said amount is disbursed to her. On the returnable date, i.e. 17/12/2015, an order referring the matter to mediation was made. Today, the report of the Mediator dated 18/01/2016 is placed on record reporting the failure of the mediation.

(2.) As the order was reserved in the above circumstances, today learned Counsel representing the rival parties have no objection, if the order is pronounced.

(3.) In the revision application, order dated 15/07/2015 passed by the Family Court No.3, Ahmedabad in Criminal Misc. Application No.1965 of 2009 under Section 125 of the Code of Criminal Procedure (for short the Cr.PC) has been challenged. By the said order, the application moved by respondent No.2 under Section 125 of the Cr.PC was partly granted and a sum of Rs.10,000/­ p.m. towards the maintenance of respondent No.2 was ordered to be paid by the applicant.