RAVI KANT PRASAD Vs. RUKMINI DEVI

JUDGEMENT

(1.) Learned counsel for the appellant at the outset produced a copy of the order dated 28.01.2020 passed in A.B.A. No. 7497 of 2019 where under the appellant has been granted anticipatory bail on the specific ground that parties have willingly resumed their conjugal life and appellant has taken the opposite party no.2 wife to his house from the Court on that day itself and has assured to keep and maintain her with full dignity and honour as his lawful wife. In these circumstances, learned counsel for the appellant submits that there is no reason to press the present appeal which arises out of the judgment dated 27.08.2018 rendered in Original Suit No. 255 of 2015 by the learned Principal Judge, Family Court, Bokaro whereby the suit instituted by the respondent wife under Section 7 of the Guardians and Wards Act, 1890 regarding the minor children Akashdeep (son) and Barsha Rani (daughter) has been partly allowed by directing custody of the minor daughter Barsha Rani to the mother i.e., petitioner/respondent herein after completion of the present academic session. Apart from that, certain visitation rights were also provided to the parties. Thereafter the parties have united.

(2.) It is further submitted that in the execution case being Civil Misc. Case No. 06 of 2019 arising out of the guardianship suit, warrant of arrest has been issued upon him by Annexure-2 to I.A. No. 235 of 2020. Appellant has sought stay of the warrant in those circumstances through the instant I.A. filed on 10.01.2020.

(3.) Having heard learned counsel for the appellant and after having taken note of the subsequent development, we are of the view that there is no reason to adjudicate the present appeal on the issue of guardianship of the minor children.