HITESHBHAI HARSHADBHAI NAGRECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is stated that the Family Court, Rajkot has granted Rs.12,000.00 as maintenance amount for applicant no.1 and Rs.4,000.00 for applicant no.2 of Criminal Revision Application No.1484 of 2018; whereas, total amount as Rs.16,000.00 was granted. The minor, at the relevant time, was only three years of age. Against that order, the husband i.e. applicant had made a challenge in Criminal Revision Application No.1035 of 2018.

(2.) The interim order was passed below Exh.12 in Cr.M.A. No.797 of 2021 by this Court, which reads as under:

(3.) It was brought to the notice of this Court that by Criminal Misc. Application No.797 of 2021, the wife and the minor had made a prayer under Sec. 127 of the Cr.P.C. for enhancing the maintenance amount and because of the order, referred herein above, the Family Court Judge on 17/11/2022, by passing the order below Exhibit-12, dismissed the prayer, observing that revision application is pending before this Court and the earlier order passed by the Family Court under Sec. 125 of the Cr.P.C . has not got finality.