HEMANTBHAI MAHESHBHAI MATAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.K.M. Parikh learned advocate waive the service on behalf of the respondent No.1 and Mr.K.T. Dave, learned Addl.Public Prosecutor waives the service of notice on behalf of the respondent Nos.2 and 3.

(2.) At the request of the parties, the matter is taken up for final hearing.

(3.) By way of this petition under Article 227 of the Constitution of India, the petitioner husband has prayed for appropriate, writ, order and/or direction quashing and setting aside the judgement and order dtd.6/7/2007 passed by the learned Presiding Officer, 3rd Fast Track Court, Surat in Criminal Revision Application No.79 of 2007, enhancing the amount of maintenance from Rs.800=00 to Rs.2000=00 per month so far as respondent No.3 is concerned.