NEELAVVA Vs. SHEKAPPA

JUDGEMENT

(1.) THE petitioner has filed this revision petition challenging the order dated 9.11.2011 passed by the Family Court, Dharwad, in Crl.Misc. No. 248/2011.

(2.) BY the impugned order, the Family Court, Dharwad, has rejected the petition filed by the petitioner for maintenance under section 125 of Cr.P.C.

(3.) BRIEFLY stated, the facts are;