M. SRINIVAS RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed to quash the order dtd. 7/10/2015 in Crl.M.P. No. 367 of 2014 in M.C. No. 2 of 2008 passed by the learned Judicial First Class Magistrate, Nandalur.

(2.) Originally, 2nd respondent herein, who is the wife of the petitioner herein, filed the above M.C under Sec. 125 of the Code of Criminal Procedure, 1973, claiming maintenance. By an order dtd. 26/6/2009, the learned Magistrate allowed the above M.C. directing the petitioner herein to pay maintenance amount of Rs.5,000.00 p.m. to 2nd respondent herein from the date of filing of the petition. Thereafter, 2nd respondent filed Crl.M.P. No. 367 of 2014 in the above M.C. for enhancement of maintenance, stating as follows:

(3.) The petitioner herein filed his counter, resisting the said application.