GOPALBHAI NATVARBHAI SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner - husband has preferred this petition u/e. 397 read with Section 401 of the Code of Criminal Procedure being aggrieved and dissatisfied with the quantum of maitenance awarded in favour of the respondents by the judgment and order dated 07.03.2018 by the Family Court, Ahmedabad in Criminal Misc. Application No.2296 of 2016 preferred by the respondent Nos. 2 and 3 under Section 125 of the Code of Criminal Procedure, 1973.

(2.) Rule. Learned advocate Ms. Urmila N. Desai waives service of notice of rule on behalf of respondent Nos. 2 and 3. Learned APP waives service of notice of rule on behalf of respondent No.1.

(3.) Heard learned advocate Mr. Hasit Dave the petitioner and learned advocate Ms. Urmila N. Desai for respondent Nos. 2 and 3, and learned APP Ms. C. M. Shah for respondent No.1 - State, being formal party, since the dispute is between husband and wife regarding amount of maintenance. Perused the record. Order under challenge