AARE CHINA KONDAIAH Vs. AARE KONDAMMA

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Section 482, Cr,P.C has been filed for quashing the order passed by the learned Additional Sessions Judge, Nellore dated 11-2-1999 passed in Criminal Revision Petition No. 24 of 1996.

(3.) The petitioner herein is the respondent/husband in M.C.No. 7 of 1993 on the file of Additional Judicial Magistrate of First Class, Kavali and Respondents 1 and 2 herein are the petitioners in the said M.C. being the wife and minor child of the petitioner herein.