ANIL SURAJMAL ZAWAR Vs. SNEHA SUNIL ZAWAR

JUDGEMENT

(1.) The learned counsel for the applicants in Criminal Application Nos.1404 of 2022 and Criminal Application No.1405 of 2022 submits that by these applications, the applicants are seeking permission for production of documents and these documents are produced on record, hence these applications have become infructuous and can be disposed off.

(2.) Considering the submissions of learned counsel for the applicants, these applications are disposed off as they have become infructuous.

(3.) The issue involved in Writ Petition Nos. 1341 of 2015 and Writ Petition No.190 of 2016 is same as in these writ petitions, the petitioners are challenging the judgment and order passed by the learned Additional Sessions Judge, Bhusawal (For short, " Lower Appellate Court") in Criminal Appeal No.158 of 2014 dated 16 th September, 2015. By way of the impugned judgment and order, the learned Lower Appellate Court has partly allowed the appeal filed by the petitioners and has modified the order passed by the Judicial Magistrate, First Class, Muktainagar (For short, "trial Court") in Criminal Misc. Application No. 29 of 2009. The trial Court by the judgment and order granted a maintenance of Rs.10,000.00 to original petitioner i.e. respondent no.1 and also directed the original opponents i.e. petitioners to pay Rs.5,00,000.00 as a compensation to the respondent no.1, for indulging into domestic violence. The learned Lower Appellate Court has partly allowed the appeal and directed the original opponents i.e. petitioners to pay maintenance of Rs.10,000.00 per month and Rs.5,00,000.00 as compensation.