JASVANTSINH AMARSHIH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.M.A.Kharadi for the applicant and learned advocate Mr.Kirtidev Dave for respondent No.2 for final disposal of this revision application because only small issue is involved in the matter.

(2.) The applicant has challenged order d 1.8.2015 below application at Exh.10 Criminal Misc.Application No.280 of whereby Judicial Magistrate First Cla Jambusar has ordered to issue warrant against the present applicant because applicant has failed to deposit the amount of maintenance even after service of recovery warrant upon him.

(3.) It is undisputed fact that respondent No.2 herein has filed one Criminal Misc.Application No.298 of 2007 before the trial Court claiming Rs.15,000/ - as her maintenance from the present applicant contending that they are husband and wife. Though present applicant has challenged such relationship also, ultimately the Magistrate has ordered the applicant to pay Rs.1,500/ - towards maintenance to respondent No.2. The details of dispute between the parties so also history of litigation is well described in the revision application and therefore, considering the issue involved at present, I do not wish to reproduce all such factual details at this stage.