RAJENDRASINH NARPATSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application No.13109 of 2016 is filed seeking condonation of delay of 176 days occurred in preferring the Criminal Revision Application. Since the Revision Application itself is taken up for hearing and disposal, this application for condonation of delay is dismissed.

(2.) The present Revision application is directed against the order dated 14.09.2015 passed by the Family Court no.3, Ahmedabad, below Exhibit 16 in Misc. Criminal Application No.1923 of 2013, which was passed under section 125 of the Code of Criminal Procedure, 1973.

(3.) In the said application, wife claimed maintenance against the petitioner -husband to the extent of Rs. 25,000/ - per month. It is the case and contention inter alia that the husband is in the business of sale and purchase of two wheelers and four wheelers; and is earning between Rs.50,000/ - and Rs.60,000/ - per month; and therefore liable to pay the maintenance. Learned Family Court allowed the application and directed the petitioner -husband to pay every month Rs. 10,000/ - (Rupees ten thousand only) towards maintenance.