REGENT COMPUTRONICS PVT. LTD.

Rehana Sultan Begum Appellant

V/S

Hashmi Sayed Mujib Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
DANIAL LATIFI VS. UNION OF INDIA [REFERRED TO]
ARAB AHMEDBIN ABDULLA VS. ARAB BAIL MOHMUNA SAIYADBHAI [REFERRED TO]
USMAN KHAN BAHAMANI VS. FATHIMUNNISA BEGUM [REFERRED TO]
ABDUL RASHID VS. SULTANA BEGUM [REFERRED TO]
ABDUL HAQ VS. YASMIN TALAT [REFERRED TO]
ALI VS. SUFAIRA [REFERRED TO]
K KUNHAMMED HAJI VS. K AMINA [REFERRED TO]
K ZUNAIDEEN VS. AMEENA BEGUM [REFERRED TO]
JAITUNBI MUBARAK SHAIKH VS. MUBARAK FAKRUDDIN SHAIKH [REFERRED TO]
KARIM ABDUL REHMAN SHAIKH VS. SHEHNAZ KARIM SHAIKH [REFERRED TO]
DAGDU CHOTU PATHAN VS. RAHIMBI DAGDU PATHAN [REFERRED TO]
KAKA VS. HASSAN BANO [REFERRED TO]
MOHAMED IBRAHIM VS. RAMZAN BEGAM [REFERRED TO]

JUDGEMENT

(1.) Present petition is by wife and daughter seeking maintenance under Section 125 of the Code of Criminal Procedure, as their attempt to get maintenance through the proceedings initiated before learned Magistrate has resulted into denial of the same, however, the request for grant of maintenance came to be allowed to the extent of Rs.3000/- per month for petitioner No. 2 daughter Sayeeda.

(2.) The petitioner-mother and daughter, both preferred a revision before the learned Additional Sessions Judge, Udgir, Camp at Ahmedpur, which came to be dismissed.

(3.) The facts as are necessary for deciding the present writ petition are as under :-

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REHANA SULTAN BEGUM Vs. HASHMI SAYED MUJIB

Referred Judgements :-

JUDGEMENT

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