VINOD ARLEKAR Vs. YESH A ARLEKAR AND ANOTHER

JUDGEMENT

(1.) HEARD Shri J.J. Mulgaonkar, learned Counsel appearing for the petitioner and Shri A. Nachinolkar, learned Counsel appearing for respondent no.1 and Ms. M. Pinto, learned Additional Public Prosecutor appearing for respondent No.2.

(2.) RULE . Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondents waive service.

(3.) THE above petition filed under Section 482 of the Code of Criminal Procedure Code, 1973 seeks to quash and set aside the judgment and order dated 31/07/2012 passed by the learned Additional Sessions Judge, Fast Track, South Goa, Margao in Criminal Revision Application No.77/2011 and the order dated 20/09/2011 passed by the learned Judicial Magistrate First Class, Vasco in Maintenance Application No.4/2010/C.