KESHAV ARUN TULASKAR Vs. BHAGYASHREE KESHAV TULASKAR

JUDGEMENT

(1.) Heard learned Counsel Ms. Sara Hakim for Applicant. Though Respondent No.1 served none appeared on behalf of her.

(2.) By this Criminal Revision Application, the Applicant is challenging the Judgment dated 1st Oct., 2014 passed by the Judicial Magistrate First Class, Sawantwadi in Criminal Misc. Application No. 63 of 2012 under section 125 of the Code of Criminal Procedure, 1973 directing the Applicant - husband to pay a sum of Rs. 1500/per month by way of maintenance to the Respondent - wife and also to pay a sum of Rs. 1000/towards the costs.

(3.) Being aggrieved by the said order, Applicant - husband preferred Criminal Revision Application No. 71 of 2014 before the Sessions Court, Sindhudurg Oros. That Criminal Revision Application also stand rejected by the Sessions Court on 13th Jan., 2015 stating that Applicant failed to make out the case for setting aside the order passed by the learned Magistrate awarding maintenance charges of Rs. 1500/per month to the Respondent - wife.