MANJU & ORS Vs. STATE & ORS

JUDGEMENT

(1.) CRL.M.A.No.7914/2014

(2.) Application is allowed and disposed of.

(3.) The instant revision petition has been preferred by the Petitioners to challenge the legality and correctness of an order dated 30.11.2013 of learned Judge, Family Court, whereby order dated 20.07.2013 under Section 125 Cr.P.C. directing R-2 to pay Rs. 3,000/- per month each as interim maintenance to Petitioners No.2 & 3 was modified. The petition is contested by R-2.