SURYAKANT RAHUL SHIRSAT Vs. RAHUL

JUDGEMENT

(1.) S. B. DESHMUKH, J. :- Rule, made returnable forthwith and heard by consent of parties.

(2.) THIS petition is directed against the judgment dated 22-11-2002 passed by the Joint District Judge, Akola in Criminal Revision No. 35 of 2001 reversing the order dated 22-11-1999 passed below exhibit 15 in Misc. Criminal Case No. 146 of 1998 by the Judicial Magistrate, First Class, Akot.

(3.) PETITIONER No. 1 is the wife of respondent No. 1 and petitioners no. 2 and 3 are their children. The petitioners had filed application under section 127 Criminal Procedure Code before the learned Magistrate for enhancement of maintenance allowance granted to them. The said application remained without signature of petitioner No. 1 and, therefore, she filed application (exhibit 15) before the learned Magistrate seeking permission to put her thumb impression on the application filed under section. 127, Criminal Procedure Code. The respondent No. 1 opposed the application on the ground that there is no provision to sign the application once it is put up and that the application was made before one year.