JALLARAPU LAXMAN RAO Vs. JALLARAPU PEDDA VENKATESWARLU

JUDGEMENT

(1.) These two revisions are filed by two different petitioners aggrieved by the order in Crl.MP.No.348 of 2017 in DVC.No.4 of 2017 dated 06.03.2017 passed by the I Additional Judicial Magistrate of First Class, Kothagudem and order in Crl.MP.No.172 of 2016 in DVC.No.4 of 2015 dated 27.04.2016 passed by the I Additional Judicial Magistrate of First Class at Jagtial, respectively.

(2.) The common issue in these two matters is about maintainability of the revisions under Sections 397 and 401 of the Code of Criminal Procedure, 1973 ( Cr.P.C .) against an interlocutory order passed by the Courts below in respective petitions.

(3.) In Crl.MP.No.348 of 2017 in DVC.No.4 of 2017, the Court below directed the employer of the respondent i.e., the General Manager, Singareni Collieries Company Ltd., Kothaguda Area, Bhadradri Kothagudem District, to withhold an amount of Rs.5,00,000/- from and out of the retirement benefits of the respondent i.e., Jallarapu Laxman Rao, S/o.Pedda Venkateswarlu. In Crl.MP.No.172 of 2016 in DVC.No.4 of 2015, the Court below ordered payment of interim maintenance of Rs.5,000/- to the wife-second respondent herein. These two orders passed by two different Courts below are assailed in these two revisions questioning the illegality and irregularity of the said orders.