BHARATSINH KESARISINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this revision application, applicant has challenged the impugned judgment and order dtd. 25/2/2020 passed by learned Judge, Family Court, Junagadh below Exh.58 in Criminal Misc. Application No.621 of 2018 whereby the learned Judge has directed the present applicant-husband to pay sum of Rs.14,650.00 in addition of Rs.350.00 per month towards amount of enhancement of maintenance to the wife from the date of application i.e. 30/10/2018. The applicant was also directed to pay Rs.1,000.00 towards expenses under Sec. 125(3) of the Code of Criminal Procedure, 1973.

(2.) Brief facts of the present case may be summarized as under:

(3.) Heard learned advocate appearing for the applicant, learned advocate appearing for the respondent No.2 and learned APP appearing for the respondent-State.