RAJU Vs. REKHA

JUDGEMENT

(1.) Heard Mr. M.M. Joshi, the learned Counsel for the applicant. Heard Mr. R.V. Gore, the learned Counsel for the respondent no.1. Heard Mr. S.B. Pulkundwar, the learned Additional Public Prosecutor, for the respondent no.2.

(2.) Rule. By consent, Rule made returnable forthwith. By consent, heard finally.

(3.) The applicant is the husband of the respondent no.1. The respondent no.1 has filed an application for maintenance under the provisions of Section 125 of the Code of Criminal Procedure, 1973 [For short, "the Code"], in the court of Judicial Magistrate (First Class), Kannad, wherein the present applicant is the respondent. The applicant has approached this Court, invoking its inherent powers, and praying that the proceedings instituted by the respondent no.1, which are pending before the Magistrate, be quashed.