DEVARINTI VENKATRAMANA Vs. P.P., HYD.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'CrPC'), is filed seeking to quash the Order dtd. 22/1/2016 passed in Criminal Revision Petition No. 72 of 2015 by the learned II Additional District and Sessions Judge, Chittoor at Madanapalle, whereby the learned Sessions Judge set aside the order dtd. 30/9/2015 passed by the learned II Additional Judicial Magistrate of First Class, Madanapalle in M.C. No. 14 of 2007 and granted maintenance @ Rs.2,500.00 per month to 2nd respondent herein from the date of filing of the Maintenance Case.

(2.) Brief facts of the case are as follows:

(3.) The learned Magistrate, vide order dtd. 30/9/2015, dismissed the Maintenance Case holding that 2nd respondent herein is not entitled for any maintenance. 2nd respondent herein filed Criminal Revision Petition No. 72 of 2015 before the learned Sessions Judge against the order passed by the learned Magistrate, and the revision was allowed by the learned Sessions Judge, granting maintenance @ Rs.2,500.00 per month to 2nd respondent herein from the date of filing the maintenance case.