Kurian, J. - (1.) Crl. Appeal No. 1626 OF 2015 and Crl. Appeal No. 1624 OF 2015 The learned counsel for the appellant, on instruction, seeks leave to withdraw these appeals. Permission is granted. The appeals are, accordingly, dismissed as withdrawn. Civil Appeal No. 4385 of 2017 [@ SLP (C) No. 35153 of 2016] Leave granted.
(2.) The appellant is before this Court, aggrieved by the order passed by the High Court, whereby the decree of divorce granted by the Family Court at the instance of the respondent-wife has been affirmed by the High Court. It is seen that the High Court has taken note of the fact that the marriage between the parties has irretrievably broken down. However, it may be noted that merely because of the irretrievable break down of the marriage, divorce cannot be granted.
(3.) Be that as it may, we also find that there are certain findings regarding the alleged cruelty.;