DATTATRAYA BHAURAO MANEKAR Vs. ANUPREETA DATTATRAYA MANEKAR

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(3.) In this criminal writ petition, challenge is to the order dtd. 27/04/2022 passed by the learned Additional Sessions Judge, Darwha, District Yavatmal in Criminal Revision Application No. 19 of 2021, whereby the learned Judge dismissed the revision application and confirmed the order passed by the learned Judicial Magistrate First Class, Darwha. Learned Judicial Magistrate First Class, Darwha vide order dtd. 01/10/2021 had partly allowed the application made by the respondents for enhancement of maintenance under Sec. 127 (3) of the Code of Criminal Procedure (For short 'Cr.P.C.) and thereby quantified the enhanced maintenance.