SANJAY SUGNOMAL KEVALRAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present application, applicant has requested to quash and set aside the judgment dtd. 11/3/2022 passed by learned Judge, Family Court No.4, Ahmedabad in Criminal Misc. Application No. 1634 of 2019 granted maintenance directing the applicant to pay Rs.6,000.00 per month to the respondent no.2 and Rs.3,000.00 per month to the respondent no.3 from 17/5/2019 (date of filing application under Sec. 125 of the Code of Criminal Procedure) to December 2020 and Rs.7,000.00 per month to the respondent no.2 and Rs.4,000.00 to the respondent no.3 from January 2021.

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

(3.) Heard learned advocate for the applicant.