PRAKASH MADHAVRAO YEOLE Vs. UJWALA PRAKASH YEOLE

JUDGEMENT

(1.) Heard.

(2.) The petitioner / husband has prayed for quashing of non-bailable warrant issued in Criminal Case No. 441/2016 dated 05.07.2019 and another non-bailable warrant issued on the same date in Criminal M.A. No. 512/2018 for recovery of maintenance amount.

(3.) In pursuance of the maintenance order passed under Section 125 of Code of Criminal Procedure, the respondent - wife has filed Criminal M.A. (wrongly mentioned as Criminal Case) No.441/2018, in terms of Section 127 of the Code of Criminal Procedure for recovery of sum of Rs.65,000/-. Likewise, the respondent - wife has also filed an application under Section 12 of the Domestic Violence Act, bearing Criminal M.A. No. 512/2018. In said D.V. proceedings, interim maintenance has been awarded and in its execution, application Exh.41 was filed for recovery of Rs.3,71,000/-, and for that purpose, non-bailable warrant has been issued.