CHANDRASHEKHAR,J. - (1.) This application is not opposed by the learned counsel for O.P No.2. In view of the reasons stated in the application, I.A No.2158 of 2015 is allowed and the delay of 653 days is condoned. With the consent of the learned counsel for the parties, this criminal revision petition is taken up for final hearing at this stage itself.
(2.) The petitioner, the step-son of O.P No.2, has challenged the order dated 22.02.2013 passed in M.P No.82 of 2006 by which he has been directed to pay Rs.2000/- to his step-mother and Rs.1000/- each to O.P Nos. 3 to 5, his step-brothers.
(3.) Mr. Rahul Kumar, the learned counsel for the petitioner has raised two-fold contentions; (i) step-brothers do not fall under the ambit of section 125 Cr.P.C, and (ii) a step-mother who has a son is not entitled to claim maintenance from his step-son.;