PRABHAKAR DAYANAND ATHWALE Vs. SUMAN PRABHAKAR ATHWALE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the learned counsel for the petitioner and the learned counsel for the respondent, taken up for final hearing. Heard Mr. Vilas Sawant holding for Mr. A.M. Gaikwad, the learned counsel for the Petitioner Mr. J.G. Chitnis, the learned counsel for the Respondent.

(2.) The present Writ Petition takes exception to the Order dated 19/11/2002 passed by the learned 3rd Additional Sessions Judge, Jalna in Criminal Revision Petition No. 107/2001. The facts giving rise to the present Writ Petition can be narrated as under:

(3.) After lodging the said F.I.R., on 27/11/2000, the wife presented application u/s. 125 of the Code of Criminal Procedure for maintenance before the learned Magistrate. The said application was registered as Criminal Misc. Application No. 506/2000. The said application was contested by the husband.