BHAGWAT PITAMBAR BORSE Vs. ANUSAYABAI BHAGWAT BORSE

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. With consent of parties, the petition is taken up for final disposal.

(2.) The petitioner has challenged the order dated 23.06.2015 passed by the learned Additional Sessions Judge, Bhusawal in Criminal Revision Application No.101/2014, by which the revision is dismissed and the order 07.07.2012 passed by the learned Judicial Magistrate, First Class, Yawal rejecting Misc. Application No.136/2006 filed by the present petitioner under section 125(5) and section 127 of the Code of Criminal Procedure Code, is confirmed.

(3.) The facts leading to the present writ petition, in brief, are as under: