BHARGAVPURI HEMPURI GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Maulik Shelat for the applicants and learned APP for the respondent - State.

(2.) Challenge in this revision application is given to the judgment and order below Ex.5 dtd. 26/4/2022 passed by learned Chief Judicial Magistrate, Jam-khambhaliya in Criminal Misc. Application No.6 of 2019, reaffirmed by the judgment and order dtd. 21/12/2022 passed by the District & Session Court, Devbhumi - Dwarka in Criminal Appeal No.20 of 2022.

(3.) Mr.Maulik Shelat, learned advocate for the applicant submits that the order passed by the Courts below have committed jurisdictional error by not giving setoff, to adjust amount of maintenance already granted to the respondent no.2-wife in her application filed under Sec. 125 of the Criminal Procedure Code.