JIMESH RANAWAT Vs. DEEPIKA JIMESH RANAWAT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final hearing with consent of the parties.

(2.) Criminal Revision Application No 179 of 2024 is filed by the original Respondents challenging the judgment dated 17 th September, 2022 passed by the Sessions Court, Dindoshi in Criminal Appeal No.241 of 2019 dismissing the Appeal and confirming the judgment dtd. 1/8/2019 passed in DV/57/2014 by Metropolitan Magistrate, Andheri, Mumbai.

(3.) Writ Petition (St.) No.7102 of 2024 has been preferred by the petitioner-husband challenging the orders dtd. 29/1/2024 and 15/3/2024 passed in Misc. Application No.786 of 2019 by which the warrant of attachment was issued by the Metropolitan Magistrate under Sec. 125 of the Cr.P.C. to enforce the payment of maintenance by attachment of the bank account of the Petitioner and directing the transfer of the arrears of maintenance to the account of the Respondent No.1-wife.