KHALEEL UL REHMAN Vs. SHARAFFUNNISA MUNIRI

JUDGEMENT

(1.) The Crl.P.No.8508/2022 is filed by the petitioner under Sec. 482 of Cr.P.C for setting aside the order passed in Crl.Misc.No.506/2019 passed by the VI Addl. Prl. Judge, Family Court, Bengaluru on the application filed by the respondent under Sec. 125 of Cr.P.C for quashing the entire criminal proceedings.

(2.) The W.P.No.14494/2022 filed by the same petitioner under Article 226 and 227 of Constitution of India for setting aside the order dtd. 19/4/2022 passed by the VI Additional Prl. Judge, Family Court, Bengaluru in Crl.Misc.No.506/2019 for having granted maintenance of Rs.25,000.00 per month to the respondent which is under challenge.

(3.) Heard the arguments of learned senior counsel for the petitioners and learned counsel for respondent.