MOHD. ASHRAF GAFARKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M. B. Gohil on behalf of the applicant and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Mr. Kshitij P. Vakil on behalf of the respondent no. 2.

(2.) Issue Rule, returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Vakil would waive service of Rule on behalf of the respondent no. 2.

(3.) With consent of parties, the application is taken up for final hearing. By way of this application, the applicant prays for setting aside of an order dtd. 5/6/2017 passed below Exhibit 121 and 122 filed before the learned Family Court, Vadodara in a proceeding being Criminal Miscellaneous Application No. 2251 of 2010 preferred by the respondents no. 2 and 3 herein for enhancement of maintenance under Sec. - 127 of the Code of Criminal Procedure.