AMARAPPA Vs. AKKAMMA

JUDGEMENT

(1.) Heard Sri Harshavardhan R. Malipatil, learned Advocate appearing for petitioner and Sri R.S.Lagali, learned Advocate appearing for respondent. Perused the records.

(2.) Petitioner-Husband (relationship disputed) is seeking for quashing of the order dated 15.11.2014 passed in Cr.R.P.No.88/2014 by II-Additional District and Sessions Judge, Vijayapur, wherein application filed by the respondent-wife under Section 125 of Cr.P.C., came to be allowed by directing the petitioner to pay maintenance at the rate of Rs.5,000/- per month from the date of petition by setting aside the order of JMFC dated 12.03.2014 passed in Criminal Miscellaneous No.46/2011.

(3.) Parties are referred to as per their ranks in the Trial Court.