DEVELLA SATYANARAYANA Vs. DEVELLA NAGENDERAM GUMMADI NAGENDERAM

JUDGEMENT

(1.) This Criminal Revision Case is filed to set aside the order dated 05.06.2006 passed in Crl.R.P.No.183 of 2004 on the file of the Court of XI Additional Sessions Judge, Guntur at Tenali.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor.

(3.) The 1st respondent filed M.C.No.32 of 1998 on the file of the Court of I Additional Munsif Magistrate, Tenali, claiming maintenance from the petitioner. After going through the entire material, the learned Magistrate dismissed the maintenance case by order dated 26.07.1999. Aggrieved by the same, the 1st respondent filed Crl.R.P.No.183 of 2004 before the XI Additional Sessions Judge, Guntur at Tenali.