VIPUL PRATAPBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under sec. 397 of the Code of Criminal Procedure the applicant has prayed for quashing and setting aside order dtd. 27/2/2020 passed by the learned Principal Judge, Family Court, Amreli in Criminal Misc. Application No.64 of 2018.

(2.) Heard learned advocates for the respective parties.

(3.) The brief facts of the case are as under: That upon death of husband of respondent no.2 viz. father of applicants herein, respondent no.2 is residing with her younger son- Maheshbhai. As both the applicants were not taking proper care of respondent no.2 and they have driven her out from the said house and also taken possession of the ancestral house of the respondent no.2, respondent no.2 had preferred an application under under sec. 125 of the Code of Criminal Procedure seeking maintenance against applicants herein being Criminal Misc. Application No.64 of 2018. The learned Principal Judge, Family Court, Amreli vide order dtd. 1/12/2018 granted interim maintenance to respondent no.2 directing applicant no.1 to pay Rs.2,000.00 per month and directed applicant no.2 to pay Rs.3,000.00 per month towards interim maintenance to respondent no.2. As against that impugned order of interim maintenance, applicants herein have preferred present Criminal Revision Application.