(1.) Heard Sri Raja Reddy Koneti, learned counsel for the petitioner and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the 2nd respondent/State.
(2.) There is no representation for the respondent No.1, inspite of service with respect to which the proof of service was filed vide U.S.R.No.66325/2021.
(3.) The petitioner, along with her son filed a Miscellaneous Petition No.4 of 2003 in the Court of Junior Civil Judge-cum-Judicial First Class Magistrate, Ponnur under Sec. 125 of the Code of Criminal Procedure 1973 (in short Cr.P.C.) praying to direct the respondent/husband to pay Rs.2000.00 per month to both the applicants, towards maintenance. It was filed inter alia on the averments that the petitioner (petitioner No.1 in the maintenance petition) is the legally wedded wife of the respondent No.1. The marriage took place on 2/4/2000. The respondent neglected and refused to maintain without any cause for no fault or disability on the part of the petitioner, who is not able to maintain her.
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