SANJAY KUMAR Vs. MANU DUTT

JUDGEMENT

(1.) Petitioners Sanjay Kumar and Pardeep Kumar sons of respondent No.1 have filed this petition under Sec.482 of the Code of criminal Procedure (hereinafter referred to as 'the Code') for setting aside the order dated 8.8.2006, passed by Additional Sessions Judge, Kaithal, whereby they along with their third brother, namely Gurdial (respondent no.2 herein) have been directed to pay Rs.500/- each to their old father as maintenance allowance under Sec.125 of the Code.

(2.) I have heard counsel for the petitioners and gone through the impugned order.

(3.) Respondent No.1 had filed an application under Sec.125 of the Code against his three sons and his wife, who are petitioners and respondents No.2 and 3 herein, for maintenance allowance, which was dismissed by the Court of Chief Judicial Magistrate, Kaithal, vide order dated 9.2.2006. Aggrieved against the same, respondent No.1 filed revision petition, which has been allowed by the revisional court and the petitioners along with respondent No.2 have been directed to pay Rs.500/- each to their old father as maintenance allowance. Hence, this petition has been filed by the petitioners.