NIKHITH CHANDRAN N M Vs. DHANYA K S

JUDGEMENT

(1.) The petitioner has suffered an order under Section 125 Cr.P.C obliging him to pay maintenance to his wife and child. That order is challenged in an R.P.F.C before this Court, it is submitted. That R.P.F.C is filed along with a petition for condonation of delay. Orders have not been passed in that application for condonation of delay or the R.P.F.C, it is urged.

(2.) In the meantime, the respondents have initiated steps for execution of the order passed under Section 125 Cr.P.C. Admittedly no orders of stay have been passed by the R.P.F.C Court in the matter.

(3.) It is further submitted that after the order was passed in Section 125 Cr.P.C proceedings, the wife has gone abroad and the petitioner has subsequently filed an application under Section 127 Cr.P.C. That petition is also pending before the court below.