HARISCHANDRA BHANUDAS LANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Writ Petition is filed by the husband. According to him, the learned Judicial Magistrate, [F.C.], Shevgaon, Dist. Ahmednagar committed serious mistake in law in granting monthly maintenance allowance @ Rs.200/- in favour of his wife [ Resp.No.2 ] vide Judgment and Order dated 19th December, 1997 passed in Cri.Misc.Appln.No.80/1994 and according to the husband, the learned Revisional Court further erred in confirming the said Judgment and Order, granting maintenance in favour of the wife, by his Judgment and Order dated 24th April, 2001, passed in Cri. Revn. Application No.11/1998.

(2.) I have heard Mr. L.B. Pallod, learned counsel appearing for the petitioner, Mr. D.R. Jaybhar, learned counsel appearing for Resp.Nos. 2 & 3 and Mr. D.B. Bhange, learned A.P.P. for the State of Maharashtra.

(3.) Respondent Nos. 2 & 3 were constrained to institute proceedings U/Section 125 of the Code of Criminal Procedure, 1973 before the learned Judicial Magistrate, [F.C.], Shevgaon, Dist. Ahmednagar, since they were refused and neglected to maintain by the present petitioner and since they were unable to maintain themselves. Said proceedings was registered as Cri.M.A.No.80/1994.