MEENAJBEN MEHMOOD ISMAIL BAMBOOWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT Special Criminal Application under Article 227 of the Constitution of India has been preferred by the petitioners herein ­ original applicants to quash and set aside the impugned judgment and order dated 18.09.2007 passed by the Presiding Officer, Fast Track Court No.2, Vadodara in Criminal Revision Application No.24/2007 by which the learned Revisional Court has directed to pay the maintenance to the applicants at the rate of Rs.1000 (in all) only from the date of the judgment and order dated 23.07.2002 passed by the Revisional Court in Criminal Revision Application No.188/2000 and not from the date of filing the Criminal Miscellaneous Application No.633/1993.

(2.) FACTS leading to filing of the present petition in nutshell are as under:

(3.) THIS Court directed to issue fresh Notice of Rule upon respondent No.2 and a report is submitted by PSI, Shri Waghmare, Agripada Police Station, Agripada, Mumbai reporting that respondent No.2 has been served. Shri Abhiraj R. Trivedi, learned advocate appears on behalf of respondent No.2.