LAWS(DLH)-2016-5-1017

DESH RAJ SINGH GAUTAM Vs. SUNIL KUMAR

Decided On May 20, 2016
Desh Raj Singh Gautam Appellant
V/S
SUNIL KUMAR Respondents

JUDGEMENT

(1.) On 07.06.2016, after the learned Advocate for the respondents was heard, this Court had passed the following order :

(2.) Mr. Gholap, learned Advocate appearing on behalf of the respondents submits that the issue raised in the petition is as to whether a Muslim woman can claim maintenance u/s 125 of the Cr.P.C. or u/s 3 and 4 of the Muslim Women (Protection of Rights on Divorce) Act, 1986. He submits that this petition was filed upon being aggrieved by the order of the Revisional Court dated 30/12/2004 thereby rejecting the application for stay to the judgment of the Trial Court. This Court refused interim relief to the petitioner despite the challenge to the claim of maintenance u/s 125.

(3.) Mr. Gholap points out that in the light of no interim relief having been granted by this Court, the Criminal Revision Application No.314/2004 has been disposed of atu/June.2016 by order dated 17/04/2006, which is evidenced by the case status of the District and Sessions Court, Jalgaon website.