USHA UDDHAV CHANPHANE Vs. UDDHAV CHIRKUT CHANPHANE

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally with the consent of respective parties.

(2.) This Application under Section 482 of the Code of Criminal Procedure (Cr.P.C.) is filed by wife against the judgment and order dated 30.12.2010 passed by learned Additional Sessions Judge, Chandrapur in Criminal Revision Application No.114/2010 under which the learned Additional Sessions Judge quashed and set aside the judgment and order dated 15.07.2010 passed by learned Judicial Magistrate, First Class, Nagbhid in Misc. Criminal Application No.38/2008 granting maintenance @ of Rs. 1000/ per month to the extent of applicant no.1wife.

(3.) Facts giving rise to the present Application may be stated in brief as under :