KANWAL KUMAR DUA Vs. KANTA @ SEEMS AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) for quashing of orders dated 3.2.2011 (Annexure P-3) and 28.8.2012 (Annexure P- 4).

(2.) Learned counsel for the petitioner has submitted that learned Additional Sessions Judge had erred in dismissing the application for condonation of delay in filing the revision petition. The delay in filing the revision petition was neither intentional nor deliberate.

(3.) After hearing learned counsel for the petitioner, I am of the opinion that the present petition deserves to be dismissed. Respondents had filed a petition under Section 125 Cr.P.C. against the petitioner seeking maintenance.