SURESH KALURAM THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India read with Sec. 482 of Code of Criminal Procedure and thereby questioned the legality and validity of the Judgment and Order dtd. 3/6/2023 passed by the learned Additional Sessions Judge, Shrigonda, Dist. Ahmednagar in Cri. Rev. Appln. No. 25 of 2022, thereby confirming the Judgment and order dated 23 rd October, 2021 passed by the learned Judicial Magistrate F. C., Shrigonda in Cri. Misc. Appln. 23 of 2017, whereby the present Petitioner/original Non-Applicant No.1 was directed to pay Rs.6,000.00 per month to the Respondent Nos. 2 and 3 towards maintenance from the date of filing of application u/s 125 of Cri. P. C.

(3.) The present Petitioner, Respondents Nos. 2 and 3 are original Non- applicants 1 to 3. The Respondents No. 2 and 3 are original Applicants 1 and 2 in Cri. Misc. Appln. 23 of 2017. For the sake of brevity, hereinafter parties to the present petition will be referred in their original capacity as Applicants and Non-Applicants.