JYOTSANABEN PAMAJI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent No.1-State and learned advocate Mr. R.G. Dwivedi waives service of notice of rule for and on behalf of the respondent no.2.

(2.) By way of present application, applicant has requested to quash and set side the judgment and order dtd. 12/6/2019 passed by learned Judge, Family Court No.3, Ahmedabad in Criminal Misc. Application No. 1801 of 2016 and grant maintenance of Rs.20,000.00.

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