SUNIL DADAJI KATOLE Vs. BISMILLAH ABBAS ALI

JUDGEMENT

(1.) Heard Mrs.Anjali Joshi, Adv. for the applicant and Mr.Dhiraj Bhoyar, Adv. for respondent no.1.

(2.) By this application u/s.482 of the Code of Criminal Procedure, the applicant has prayed for to quash and set aside the order dt.8.2.2011 passed by the learned Sessions Judge, Wardha in Criminal Revision No.51 of 2010.

(3.) It appears that Misc. Criminal Application No.80 of 2008, u/s.125 of the Code of Criminal Procedure filed by the respondents was dismissed by the learned Judicial Magistrate, First Class, Seloo on 26.3.2010. The respondents had challenged the legality, propriety and correctness of the said order in Criminal Revision Application No.51 of 2010 in Sessions Court, Wardha. The learned Sessions Judge by the impugned order allowed the application for maintenance for minor applicant Sachin Sunil Katole directing the applicant herein to pay a sum of Rs.1,500/- p.m. towards maintenance of Sachin. However, the learned Sessions Court dismissed the application as far as grant of maintenance to respondent no.1 herein for herself is concerned.