PRADEEP SURI Vs. SIMMI SURI

JUDGEMENT

(1.) Crl. M.A. No. 6167/2012

(2.) THIS is a petition filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') against order dated 06.02.2012 passed by learned Additional Sessions Judge -02 (West), Delhi whereby the Criminal Revision filed by the petitioner was dismissed.

(3.) THE petitioner filed Criminal Revision Petition No. 165/2/2011 against order dated 27.05.2011, which was dismissed by learned Additional Sessions Judge -02 (West), Delhi. The revision petition was primarily dismissed on the ground that the petitioner has not deposited the amount of maintenance before filing the revision petition.