MAHABOOB BASHA Vs. KASTHURI NOORJAHAN

JUDGEMENT

(1.) THE order of maintenance passed by the learned Chief Judicial Magistrate, Villupuram in M.C.No.10 of 2004 granting maintenance for the respondents herein under Section 125 of Code of Criminal Procedure, is challenged in this criminal revision case.

(2.) THE brief facts leading to the filing of the present revision case can be stated thus:

(3.) AGGRIEVED against the order dated 13.03.2006 made in M.C.No.10 of 2004, passed by the learned Chief Judicial Magistrate, Villupuram directing payment of maintenance to his wife and minor children, the revision petitioner has come forward with this criminal revision case.