MOHD SHAKEEL Vs. SABIA BEGUM

JUDGEMENT

(1.) CRL.M.A. 24246/2023 (exemption) Allowed, subject to all just exceptions. CRL.REV.P. 795/2022 & CRL.M.As. 24307/2022, 24245/2023

(2.) This petition has been filed under Ss. 397/401 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the Order dtd. 22/11/2021 passed in Execution Petition, being Ex.Crl. no. 621/2018; and Order dtd. 15/10/2022 passed in the Execution Petition, being Ex.Crl. no.91/2022, both titled Sabia Begum & Ors. v. Mohd. Shakeel by the learned Judge, Family Court, North-East District, Karkardooma Courts, Delhi (hereinafter referred to as the 'Family Court').

(3.) The respondents had filed a petition under Sec. 125 of the Cr.P.C., being C.No.123/2008 (later re-numbered as Mt.No.344/2018), against the petitioner herein, seeking maintenance, alleging that the respondent no.1 is the wife of the petitioner, while the respondent nos.2 and 3 are their children. The petitioner denies the said relationship.