DEEPABEN CHANDRAKANT TAYDE Vs. CHANDRAKANT GANESHBHAI TAYDE

JUDGEMENT

(1.) RULE . Learned advocate Mr. Rakesh K. Patel waives service of notice of Rule on behalf of respondent No. 1. Learned A.P.P. Mr. K.C.Shah waives service of notice of Rule on behalf of respondent No. 2 State.

(2.) IN the facts and circumstances of this case and with the consent of the learned advocates for the parties, this Criminal Revision Application is taken up for final hearing today.

(3.) PETITIONER wife has filed this Criminal Revision Application under Section 397 read with Section 401 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr. P.C.") and challenged orders dated 4 -4 -2007 and 14 -5 -2007 passed below Exh. 2 and 8 respectively by learned Judge, Family Court No.2, Ahmedabad in Criminal Misc. Application No.2755 of 2006 filed by the petitioner wife.