LAWS(APH)-2014-11-146

SHAIK MASTHAN SAB Vs. MALLIKA BEGUM

Decided On November 10, 2014
Shaik Masthan Sab Appellant
V/S
MALLIKA BEGUM Respondents

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 of Cr.P.C. to quash the proceedings in MC No. 2 of 2009 on the file of the Judicial Magistrate of First Class, Nizamabad. Learned Counsel for the petitioner submitted that MC No. 2 of 2009 is not maintainable under law. He further submitted that there is no obligation on the part of the father -in -law to provide maintenance to the daughter -in -law.

(2.) THE learned Public Prosecutor submitted that the claim of the petitioners in M.C. falls outside the purview of Section 125 of Cr.P.C. Respondent No. 1 having received notice remained ex parte.

(3.) THE facts leading to filing of the present petition are briefly as follows: