SAU. USHA Vs. UDDHAV

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard finally with the consent of respective parties.

(2.) THIS Application under Section 482 of the Code of Criminal Procedure (Cr.P.C.) is filed by wife against the judgment and order dated 30.12.2010 passed by learned Additional Sessions Judge, Chandrapur in Criminal Revision Application No. 114/2010 under which the learned Additional Sessions Judge quashed and set aside the judgment and order dated 15.07.2010 passed by learned Judicial Magistrate, First Class, Nagbhid in Misc. Criminal Application No. 38/2008 granting maintenance @ of Rs. 1000/ - per month to the extent of applicant no. 1 -wife.

(3.) BEING aggrieved by the said order, non -applicant filed Criminal Revision Application No. 114/2010 before the Sessions Court, Chandrapur. The revisional Court, on hearing the parties partly allowed the Application thereby setting aside judgment and order to the extent of grant of maintenance @ of Rs. 1,000/ - per month to the wife and rejecting her Application u/s 125 of the Cr.P.C. The order in respect of grant of maintenance to the daughter was maintained by the revisional Court. In the instant Application wife has challenged the order of revisional Court denying her maintenance.