DEVENDRA Vs. TRUPTI DEVENDRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of both the sides at admission stage.

(2.) The petitioner has challenged the order of maintenance passed by the learned Judicial Magistrate First Class, Chalisgaon in Miscellaneous Criminal Application No.934 of 2017 under Sec. 125 of the Code of Criminal Procedure (hereinafter referred to as the "Cr.P.C.").

(3.) Heard Mr. Amol Sawant, learned counsel for the petitioner and Mr. Ujwal Patil, learned counsel for the respondent.