SAU SUNITA MAHADEV CHAVAN Vs. MAHADEV BABAN CHAVAN

JUDGEMENT

(1.) RULE . Respondents waive service. Heard forthwith by consent.

(2.) THIS is a writ petition under Article 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure by the original applicant wife, who had filed proceedings for maintenance under section 125 of the Cr.P.C..

(3.) THE order passed on the said application reads thus :-