SAROJ GOVIND MUKKAWAR Vs. CHANDRAKALABAI POLSHETWAR

JUDGEMENT

(1.) This application is filed praying for quashing and setting aside the judgment and order dated 12.1.2007 passed by the Sessions Judge, Nanded in Criminal Revision Application No. 139 of 2006 and restoration of the judgment and order dated 11.8.2005 passed by the J.M.F.C., 2nd Court Nanded in M.C.A. No. 177/2004.

(2.) The brief facts of the case are as under:

(3.) The learned J.M.F.C. rejected the application of the respondent No. 1 herein on the ground that the mother-in-law is not entitled to claim maintenance from her daughter-in-law and said provision does not exist under Section 125 of Cr.P.C.