JYOTSNABEN JAYESHBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in both the captioned applications are interrelated and the parties are also the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The cases at hand arise from a matrimonial dispute. The Special Criminal Application No.5361 of 2015 has been filed by the wife, praying for the following reliefs:

(3.) On the other hand, the Criminal Revision Application No.664 of 2015 has been filed by the husband, praying for the following reliefs: