HITESHBHAI DHULABHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application, the applicant - husband has prayed to reverse, quash or modify the impugned orders dtd. 15/10/2022 and 10/1/2023 passed by the learned Principal Judge, Family Court, Anand in Criminal Misc. Application No. 06 of 2020 ordering paying of maintenance to the respondent - wife at the rate of Rs.3,500.00 per month from 2/1/2020 and the order dtd. 10/1/2023 sentencing the applicant to imprisonment of 525 days (17months and 15 days) to the applicant for non-payment of maintenance for 35 months and has also prayed to stay and/or suspend the impugned order dtd. 10/1/2023 and to release the applicant - husband on bail by imposing suitable conditions.

(2.) The brief facts that emerge from the record of the case are as under:

(3.) Being aggrieved and dissatisfied by the said order, the applicant has preferred the present revision application.