RAJARAM Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the Judgment and order passed by the learned Addl.Sessions Judge, Ahmednagar dated rd February, 1999 in Cri.Revn.Appln.No. 415/1994, the petitioner has filed present Writ Petition. The learned Addl. Sessions Judge was pleased to partly allowed the Cri.Application and awarded monthly maintenance allowance @ Rs.150/ to Respondent No.2, from the date of the Application.

(2.) This matter is pending for its final disposal since the year 2001. I have heard Mr. S.L. Bhapkar,learned counsel for the petitioner and Mr. A.S. Shinde, learned A.P.P. for the State of Maharashtra. Though Respondent No.2 was served long back, his counsel chose not to remain present in the court, when the matter was taken up for its final hearing today.

(3.) On 29th August, 1992 Ahilyabai filed an application U/Section 125 of the Code of Criminal Procedure, 1973 before the learned Judicial Magistrate, F.C., Ahmednagar. Said application was registered as Cri.M.A.No.409/1992. In the said application, present Resp. No.2 was joined as Applicant No.2. At the time of filing of Cri. M.A. No.409/12, the age of Applicant No.2 therein i.e. Manoj was three months. Said application was filed by Ahilyabai on behalf of Manoj, as his natural guardian.