PRAFULLABEN VASANTBHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the PartyinPerson ­ Prafullaben Vasantbhai Soni, Mr. K.P. Raval, learned APP for the respondent No.1 ­ State and Mr. Bhunesh C. Rupera, learned Advocate for the respondent No.2.

(2.) BY way of the present Revision Application, the Partyin Person ­ Prafullaben Vasantbhai Soni, who is the wife of respondent No.2, has challenged the judgment order dated 31.3.2012, passed by the learned Family Court No.4, Ahmedabad, in Criminal Misc. Application No.1383 of 2010, filed by the present applicant under Section 127 of the Code of Criminal Procedure, 1973, by which the learned Family Court has directed the respondent No.2 to pay an amount of Rs.10,000/ towards maintenance to the present applicant.

(3.) PURSUANT to the order dated 21.3.2013, learned Advocate Mr. Bhunesh C. Rupera, appearing for the respondent No.2 has produced the Pay Slips of the respondent No.2 for the month of February and March, 2013. It appears that the total net salary of the respondent No.2 is Rs. 47,774/. Out of which, he has to pay the income tax, professional tax and also deducting certain amounts on different heads. It is lastly submitted by Mr. Rupera that the amount awarded by the Family Court is sufficient to maintain herself and her son.