KOLA KESHAVA REDDY Vs. KOLA ANANTHA LAKSHMI

JUDGEMENT

(1.) This petition is filed to quash the order passed by the Addl. Judicial Magistrate of First Class, Addanki, in M.C. No. 5 of 1994, dated 22-3-1995 and also the order passed by the Sessions Judge, Prakasham District, Ongole, in Crl. R.P. No. 19 of 1995, confirming the order of the trial Court.

(2.) The 1st respondent filed M.C. No. 5/94 on the file of the Additional Judicial Magistrate of First Class, Addanki, for maintenance u/S. 125(1) Cr.P.C. claiming maintenance at the rate of Rs. 500.00 p.m. towards her maintenance and also Rs. 400.00 each to the petitioners 2 and 3 towards their monthly maintenance. That petition was allowed granting maintenance at the rate of Rs. 400.00 per month to the 1st respondent herein and Rs. 350.00 to the 2nd respondent and also Rs. 300.00 to the 3rd respondent from the date of petition i.e. 28-3-1994. Aggrieved by the said order, the petitioner herein had preferred Criminal Revision Petition No. 19/1995 on the file of the Sessions Judge, Prakasham District, Ongole. 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 u/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 u/S. 482, Cr.P.C.