DEEPAK BALSEKAR Vs. DEEPAK BABURAO BALSEKAR

JUDGEMENT

(1.) Both the applications and the above referred writ petition are being disposed of together inasmuch as they arise out of common judgment rendered by learned Sessions Judge, Nanded in Criminal Revision Petition Nos.104/2007 and 138/2007 interse parties.

(2.) By the impugned judgment, the learned Sessions Judge partly allowed criminal revision Petition No.104/2007 filed by Ranjeeta and others. She was granted maintenance allowance @ Rs.800/- per month from date of order of the learned Judicial Magistrate. Whereas, request for enhancement of maintenance allowance in respect of the children was turned down and the criminal revision petition No.138/2007 filed by Deepak was dismissed.

(3.) Admittedly, Ranjeeta and Deepak entered wedlock on 17th June 1997. It was a registered marriage under provisions of the Special Marriage Act. The couple resided together at residential house of Deepak after the marriage. They were blissed with twins, namely, Raj and Deepti, on 01.08.1998. The marriage still subsists though the spouses have fallen apart. Both the minor children are with their mother - Ranjeeta. The husband - Deepak is an advocate. He practices in civil and criminal courts at Parbhani. Mother and foster father of Ranjeeta are residents of Nanded.