MANGAL SANJAY GAIKWAD Vs. SANJAY CHANDU GAIKWAD

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment and order dated 11.1.2016 delivered by the learned Sessions Judge, Nanded, by which, the Criminal Revision Petition No.124 of 2014, filed by the respondent was partly allowed.

(2.) This Court had issued notice to the sole respondent on 4.5.2016. Office remark indicates that the respondent has been served. No appearance has been entered by the respondent, either in person or through an Advocate, despite Court notice.

(3.) Learned Advocate for the petitioner submits that the petitioner had moved an application under Section 125 of the Code of Criminal Procedure, before the learned Judicial Magistrate F.C., Ardhapur, seeking maintenance from the respondent. It was contended that the petitioner's marriage was solemnized with the respondent by following the religious rites and rituals in March 2002. She had cohabited with the respondent for a period of about three years and a male child was born out of the said wedlock. Thereafter, due to a matrimonial discord, the petitioner was driven out of her marital home. Considering the neglect and the sufferings being caused to her, she preferred MCA No. 9 of 2012, seeking maintenance from the respondent.