JUPALLY VEERASWAMY Vs. JUPALLY SHANTAMMA

JUDGEMENT

(1.) This petition is filed to quash the order passed by the IXth Metropolitan Magistrate, Hyderabad, in M.C. No. 19/1993, dated 29-7-1994 and also the order passed by the IInd Additional Metropolitan Sessions Judge, Hyderabad, in Crl. R.P. No. 155/95 confirming the order of the Trial Court.

(2.) The 1st respondent herein is the step-mother of the petitioner. She filed M.C. No. 19/1993 on the file of the IXth Metropolitan Magistrate. Hyderabad, for maintenance under S. 125(1), Cr.P.C. claiming maintenance at the rate of Rs. 500.00 p.m. That petition was allowed granting maintenance at the rate of Rs. 500.00 p.m. from the date of filing of the petition till the month of July, 1994. The learned Magistrate also granted Rs. 400.00 p.m. from the month of August, 1994. Aggrieved by the said order, the petitioner herein had preferred Criminal Revision Petition No. 155/95 on the file of the IInd Additional Metropolitan Sessions Judge. Hyderabad. The learned Sessions Judge after considering the merits of the case dismissed the revision with no costs.

(3.) Aggrieved by the said order in the revision, this petition under S. 482, Cr.P.C. to quash the order of the lower Court is filed. The learned counsel appearing for the respondents herein submitted that by virtue of S. 399(3), Cr.P.C., no further proceedings by way of revision at the instance of such person shall be entertained by the High Court or any other Court. Therefore, the petitioner herein having failed in the revision before the Sessions Judge cannot file this proceeding under S. 482, Cr.P.C.