NILESHBHAI M PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present petition, the applicant has challenged the judgment and order dated 29.6.2006 passed by learned JMFC, Bharuch in Criminal Misc. Application No.642 of 2004 fixing Rs.5,000/ as maintenance in favour of respondent No.2wife which was confirmed by learned Sessions Judge, Bharuch in Criminal Revision Application No.83 of 2007 by his order dated 16.7.2007 under provisions of Section 125 of Code of Criminal Procedure.

(2.) BY order dated 7.8.2008 the matter was admitted and the petitioner was directed to continue to pay the amount of maintenance as ordered on 29.6.2006.

(3.) IN view of the development in the present case, this petition does not survive and therefore disposed of. Rule is discharged. However, it is made clear that since learned advocate Mr.C.B.Dastoor has filed sick note, he can file application for reviving this petition in case of difficulty.