S BRAHMANANDAM LAXMINARAYANA Vs. S RAMA DEVI

JUDGEMENT

(1.) As the parties to both the cases are common, I consider it just and convenient to dispose of the same by way of common order.

(2.) Criminal Petition No.2050 of 2004 is filed by the petitioner-husband to quash the order, dated 04.12.2002 passed in Crl.M.P.No.4487 of 2001 in M.C.No.87 of 1995 on the file of the Additional Judicial (Magistrate of First Class, Nizamabad and also the order dated 24.12.2003 passed in Crl.R.P.No.14 of 2003 on the file of the Sessions Judge, at Nizamabad.

(3.) Crl.R.C.No.479 of 2004 is filed by the petitioner-husband aggrieved by the order, dated 24.11.2003 passed in Crl.R.P.No.16 of 2003 on the file of the Sessions Judge, Nizamabad which was filed by the first respondent-wife against the orders dated 04.12.2002 passed in Crl.M.P.No.4487 of 2001 in M.C.No.87 of 1995 on the File of the Additional Judicial Magistrate of First Class, Nizamabad. The relevant facts in brief are as follows: Smt.S.Ramadevi-respondent here in filed an application before the Judicial Magistrate of First Class, Nizamabad against her husband S.Brahmananclam-petitioner herein seeking maintenance of Rs.500/- per month alleging that S.Brahmanandam married her on 13.06.1982 after the death of his first wife Smt.Saroja. Sri S.Brahmanandam had one son and one daughter through his first wife, aged 7 years and 3 years respectively at the time of death of his first wife. They have become majors aged 21 years and 18 years.