DINKAR FAKIRRAO ADHAV Vs. VIMAL DINKAR ADHAV

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) By the present petition, filed by the petitioner/husband (original opponent), under Articles 226 and 227 of Constitution of India, prayed to quash and set aside the Judgment and order dated 1.1.2010 passed by learned Additional Sessions, Sangamner, in Criminal Revision Application No. 7/2007, thereby granting maintenance of Rs. 600/-per month to the respondent/wife herein (original applicant) from 12.7.2005.

(3.) The petitioner herein married with the respondent on 22nd January, 1980 as per the Hindu religious rites since his earlier wife, viz. Kesarbai had expired. However, it is alleged that since the petitioner herein refused and neglected to maintain the respondent/ wife, the respondent/wife filed an application, being Criminal Misc. Application No. 335/2005 for grant of maintenance under section 125 of Cri.P.C. before the learned Judicial Magistrate, First Class, Sangamner on 12.7.2005 and copy thereof. Is produced at Exhibit-A (page 9)