NIKULBHAI PREMJIBHAI MAHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicant has challenged the judgment and order dtd. 30/9/2021 passed by learned Principal Judge, Family Court, Amreli in Criminal Misc. Application No.06 of 2020 wherein learned Judge partly allowed the application for maintenance preferred by the respondent No.2-wife under Sec. 125 of Cr.P.C. granting maintenance of Rs.4,000.00 to the respondent No.2-wife.

(2.) Heard learned advocate for the applicant and learned APP for the respondent-State.

(3.) It is submitted by learned advocate for the applicant that learned Family Court has committed grave error in granting maintenance of Rs.4,000.00 to the respondent wife as the income of the present applicant was proved to the tune of Rs.5,000.00 only. That wife is also earning and capable to maintain herself and however, sufficient evidence was produced on record by the applicant, learned Family Court has ignored the same and committed grave error in granting maintenance to respondent No.2 at Rs.4,000.00. Hence, it is requested by learned advocate appearing for the applicant to admit this revision application for quashing and setting aside the impugned order.