DUGGI VEERAPPA Vs. D MAHESWARI

JUDGEMENT

(1.) The petitioner seeks to quash the proceedings in M.C.No. 14 of 2008 on the file of the Judicial First Class Magistrate, Narayankhed. The 1st respondent laid M.C.No. 14 of 2008 against the petitioner herein under Section 125 Cr.P.C. The petitioner contends that the petitioner is the father-in-law of the 1st respondent and that petition under Section 125 Cr.P.C. is not maintainable against the father-in-law. I may record that the 1st respondent was served with notice.

(2.) 1st respondent needed to engage a counsel. However, nobody represents 1st respondent before me.

(3.) There is no dispute that the late husband of the 1st respondent by name Chandrasekhar was the son of the petitioner herein and that the petitioner thus is the father-in-law of the 1st respondent.