SHRI JIVAN NARSINH BUHECHA Vs. LABHU NARSI WALA

JUDGEMENT

(1.) THE present petition under Article 227 of the Constitution of India has been preferred by the petitioner herein ? husband to quash and set aside the impugned judgement and order dated 20/02/2007 passed by learned Additional Sessions Judge, Junagadh in Criminal Revision Application No.101 of 2006 as well as the order dated 15/04/2006 passed by learned 6th Additional Civil Judge (S.D) and Judicial Magistrate, First Class, Junagadh in Criminal Misc.Application No.700 of 2002 enhancing the amount of maintenance u/s.127 of the Code of Criminal Procedure from Rs.500/- per month to Rs.1500/- per month, which came to be reduced from Rs.1500/- per month to Rs.1,000/- per month by impugned judgement and order passed by learned Revisional Court.

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

(3.) THOUGH served, nobody appears on behalf of the respondent No.1-wife.