KROSURI PAVAN KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), is filed seeking quash of petition filed under Section 125 of Cr.P.C in M.C.No.12 of 2018 on the file of the II Additional Judicial Magistrate of First Class, Narasaropet, Guntur District.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for respondent No.1/State.

(3.) The petitioner is the respondent in M.C.No.12 of 2018 on the file of the II Additional Judicial Magistrate of First Class, Narasaropet, Guntur District. Respondent No.2, who is legally wedded wife of the petitioner, has filed a petition under Section 125 of Cr.P.C in the said M.C.No.12 of 2018 on the file of the II Additional Judicial Magistrate of First Class, Narasaropet, Guntur District seeking monthly maintenance on the ground that he has neglected her and refused to maintain her. This is a case filed long back in the year 2018 and it is pending enquiry on the file of the trial Court.