KADALI DURGA RAO Vs. KADALI SURYA KUMARI

JUDGEMENT

(1.) This Criminal Petition arises against the order in Crl.M.P.No.2467 of 2013 in M.C.No.46 of 2011 on the file of the II Additional Judicial Magistrate of I Class, Tanuku, dated 25.02.2015 seeking to quash the same under Section 482 of Criminal Procedure Code.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the 1st respondent.

(3.) The petitioner herein is the respondent in Crl.M.P.No.2467 of 2013 and as well as in M.C.No.46 of 2011 on the file of the II Additional Judicial Magistrate of I Class, Tanuku and the 1st respondent herein is the petitioner in Crl.M.P.No.2467 of 2013 and the 1st petitioner in M.C.No.46 of 2011 on the file of the II Additional Judicial Magistrate of I Class, Tanuku. The 1st respondent herein along with her daughter filed M.C.No.46 of 2011 against her husband arraying him as the sole respondent under Section 125 of Cr.P.C seeking to pay an amount of Rs.8,000/- per month to the petitioners towards maintenance.