JAISHREE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) The petitioner is wife (original applicant), who was approved maintenance of Rs.3000/- per month by 10th Judicial Magistrate, First Class, Latur on 1.9.2012 in Criminal Misc. Application No. 21/2012, to be paid by the respondent No. 2 Vishal (hereinafter referred to as the respondent). The respondent filed Criminal Revision No. 75/2012 and the Sessions Judge, Latur, overturned the decision and the application for maintenance by the petitioner came to be rejected.

(3.) The case of petitioner, in brief, as appearing from the record of trial Court, can be stated to be as under :