PRAGNESHBHAI KIRITBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this application, applicant has requested to quash and set aside the judgement and order dtd. 18/1/2018 passed in Criminal Misc. Application No. 104 of 2013 along with Criminal Misc. Application No. 368 of 2014 by learned Principal Judge, Family Court, Vadodara.

(2.) Considering the documents produced on record, this Court is in complete agreement with the findings arrived at by the trial Court vide order dtd. 18/1/2018 passed below in Criminal Misc. Application No. 104 of 2013 along with Criminal Misc. Application No. 368 of 2014 by the Principal Judge, Family Court Vadodara granting maintenance of Rs.3,000.00 per month to the respondentwife from the date of filing of the application. This Court has not found any substance in the submissions made by learned advocate for the applicant and thus no interference with the impugned order passed by the trial Court is required. Therefore, present Revision Application is ordered to be dismissed. Interim relief if any, stands vacated.