HANSABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, applicant has challenged the impugned judgment and order dtd. 4/1/2019 passed by learned Judge, Family Court, Rajkot in Criminal Misc. Application No.186 of 2018.

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

(3.) It is submitted by learned advocate for the applicant that impugned order insofar as awarding inadequate amount of maintenance, is contrary to law and evidence on record. That amount awarded by learned Judge towards interim maintenance is on a lower side. That applicant has no source of income and she is facing difficulties in meeting her expenses. It is further submitted that respondent is having huge source of income and he has not produced any evidence to contradict the contention of the applicant regarding his income. That while passing the impugned order the learned Judge ought to have considered that the respondent was not able to produce the document showing the income of the applicant. That respondent has deserted the applicant and the applicant was compelled to live at her matrimonial home since she was harassed and tortured by the respondent. Hence, it is requested by learned advocate for the applicant to quash and set aside the impugned judgment and order dtd. 4/1/2019 passed by learned Judge, Family Court, Rajkot in Criminal Misc. Application No.186 of 2018.