SURESHBHAI PRAVINBHAI SONDARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocate Mr. F.B. Brahmbhatt waives service of notice of rule on behalf of respondent No. 2 - wife. Learned APP waives service of notice of rule one behalf of respondent No. 1 - State.

(2.) Heard learned advocate Mr. Ashvin M. Panchal for the applicant - husband and learned advocate Mr. F.B. Brahmbhatt for the respondent - wife.

(3.) Applicant has challenged the judgment and order dated 13.05.2013 by the learned Additional City Sessions Judge in Criminal Appeal No. 431 of 2012, whereby appeal of the present applicant is dismissed confirming the judgment and order dated 13.10.2012 in Criminal Misc. Application No. 459 of 2009 by the Metropolitan Magistrate Court No. 22, whereby applicant was directed to pay Rs. 10,000/- towards monthly maintenance under Section 20(3) of the Domestic Violence Act (herein after referred to as 'the Act') and Rs. 5000/- towards residential accommodation under Section 19(6) of the Act from the date of application i.e. 05.10.2009.