POONAMBEN BHOJABHAI VASAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr.S.L.Vaishya for the petitioners and learned advocate Mr.Param Buch for Mr.Hriday Buch for respondent no.2 and learned APP Ms.Moxa Thakkar for respondent no.1 ­ State.

(2.) PETITIONERS have challenged the judgment and order dated 13.11.2007 in Criminal Revision Application No.132 of 2007 by District & Sessions Court, Junagadh. By such impugned judgment, Sessions Court has modified the judgment and order dated 1.9.2007 in Criminal Misc.Application No.170 of 2004 whereby the learned J.M.F.C, Junagadh has awarded an amount of Rs.5000/ - to petitioner no.2 minor Rajkumar Sanjaybhai Solanki towards maintenance from 15.3.2004 onwards and thereby the amount of maintenance has been reduced from Rs.5000/ - to Rs.2500/ - p.m. w.e.f. the same date i.e. 15.3.2004.

(3.) HOWEVER , unfortunately, after such award of Rs.5000/ - as maintenance wherein the trial Court has considered all the aspect between the parties, respondent no.2 ­ Sanjaybhai has filed Criminal Revision Application No.132 of 2007 before the Sessions Court challenging such order of maintenance and by impugned judgment, the Sessions Court has reduced the amount of maintenance from Rs.5000/ - to Rs.2500/ - . The story and history regarding relationship and unfortunate events like pressure by the respondent no.2, abortion etc. are now not relevant to discuss in detail.