VIRENDER KUMAR SHARMA, SON OF SHRI ROSHAN LAL, RESIDENT OF VILLAGE & POST OFFICE POHIR, TEHSIL AND DISTRICT LUDHIANA, PUNJAB Vs. UMA SHARMA, D/O SMT. SUDESH KUMARI, RESIDENT OF LUGAR BHATTI, POST OFFICE, TEHSIL AND DISTRICT KULLU, H.P.

JUDGEMENT

(1.) Cr. M.M.O. No. 28 of 2012.

(2.) THIS is a petition filed by petitioner Virender Kumar under Article 227 of the Constitution of India read with Section 482 of the Cr. P.C. for quashing the order, dated 2.11.2011, passed by the learned Sessions Judge, Kullu, vide which he has modified the order passed by the learned Chief Judicial Magistrate, Kullu, dated 30.9.2010.

(3.) A revision petition was filed by the petitioner father against the said order and the learned Sessions Judge, Kullu, upheld the grant of maintenance but restricted the same till the daughter attains the age of majority. The said order has been challenged by way of the present petitions.