VIJAYALAXMI ASHOK PANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed invoking the inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure to challenge the order of issuance of notice dtd. 10/11/2021 by the learned Judicial Magistrate First Class, Sillod, Dist. Aurangabad and also for quashing and setting aside the proceedings in Criminal Miscellaneous Application No.586 of 2021 under Sec. 125 of the Code of Criminal Procedure before the said Court.

(2.) Applicant No.1 is the mother of applicant No.2, applicant No.3 is the husband of applicant No.2 and son-in-law of applicant No.1. The respondent No.2 has filed application for getting maintenance under Sec. 125 of the Code of Criminal Procedure against the present applicants.

(3.) Heard learned Advocate Mr. S. B. Rajebhosale for applicants, learned APP Mr. S. P. Sonpawale for respondent No.1 - State and learned Advocate Ms. Mayuri G. Kasturkar for respondent No.2.