JASHANDEEP SINGH Vs. PARDEEP SINGH

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for setting aside the judgment dated 14.09.2009 passed by the learned Additional Sessions Judge, Barnala.

(2.) After hearing the learned Counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal. Petitioner had filed an application under Section 125 of the Code of Criminal Procedure through his mother claiming maintenance from the respondent.

(3.) The case of the parties as noticed by the learned Additional Sessions Judge in paras 3 and 4 of the impugned order reads as under: