NARENDRA DHARMRAJ DHOLE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) None present for the petitioner.

(2.) Being aggrieved by the judgment and order dated 25.6.2003 passed by the learned Judicial Magistrate First Class, Shirpur in Cri M.A.90/2002 and confirmed by the 4th Additional Sessions Judge, Dhule with certain modifications in respect of the quantum of maintenance by judgment and order dated 6.12.2003 in criminal revision no.125/2003, the original non applicant- husband preferred this criminal writ petition.

(3.) Brief facts, giving rise to the present writ petition are as follows :-