AKSHAY JAYANTIBHAI SURTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present application, applicant has requested to quash and set aside the judgment dtd. 5/2/2022 passed by learned Judge, Family Court No.2, Surat in Criminal Misc. Application No.1062 of 2016 granted maintenance directing the applicant to pay Rs.10,000.00 per month to the respondent no.2 from 28/7/2016 (date of filing application under Sec. 125 of the Code of Criminal Procedure) .

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicant.