RAVI KUMAR Vs. SUDESH DEVI AND OTHERS

JUDGEMENT

(1.) The contour of the facts and material, which requires to be noticed for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of petition for maintenance under Section 125 Cr.P.C. filed by Sudesh Devi and her sons(respondents), the Chief Judicial Magistrate directed her husband-petitioner Ravi Kumar son of Ram Kumar, to pay a sum of Rs. 3,000/- per month to his wife and Rs. 2,500/- each to his sons as maintenance, by means of impugned order dated 04.03.2010(Annexure P-1).

(2.) Aggrieved thereby, the revision petition filed by the petitioner-husband, was dismissed as well by the District Judge, by virtue of impugned judgment dated 28.01.2011(Annexure P-2).

(3.) The petitioner-husband still did not feel satisfied and preferred the present 2 nd revision petition(which is otherwise legally barred) in the garb of petition under Section 482 Cr.P.C., to challenge the impugned order/judgment(Annexures P-1 and P-2).