CHETAN PRABHUDAS VAGHELA Vs. NITUBEN

JUDGEMENT

(1.) Heard learned Advocate Mr. Hardik Dave appearing with learned Advocate Mr. Japan Dave for the petitioner - Chetan Prabhudas Vaghela, learned Advocate Mr. Krunal G. Patel for Respondent Nos. 1, 2 and 3 and learned APP Mr. H.K.Patel for the Respondent - State of Gujarat through video conference.

(2.) Rule returnable on 21.10.2020. Learned Advocate Mr. Krunal G. Patel for the Respondent Nos. 1, 2 and 3 and learned APP for the Respondent No.4 - State of Gujarat waive service of notice of Rule.

(3.) The Petitioner has filed this Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure (hereinafter referred to as "the Code" for short) against the order dated 30.7.2019 passed below Exh.1 in Criminal Miscellaneous Application No. 467 of 2018 by the learned Principal Judge, Family Court, Anand under Section 125(3) of the Code, challenging the legality and validity of the said order, whereby, the learned Principal Judge, Family Court, Anand has awarded 29 months' i.e. 870 days' simple imprisonment in default of payment of maintenance of Rs.20,30,000/-.