SHABIR AHMAD HAKIM Vs. SHAHNAZA BEGUM AND ANOTHER

JUDGEMENT

(1.) Impugned in this petition is order dated 24th March 2017 passed by learned Chief Judicial Magistrate, Bandipora (for short "Trial Magistrate") in a Petition under Section 488 Cr.P.C., 1973 titled Shahnaza Begum and another v. Shabir Ahmad Hakeem and order dated 15th June 2017 passed by the learned Principal Sessions Judge, Bandipora (for brevity "Revisional Court") in a Criminal Revision titled Shabir Ahmad Hakeem v. Shahnaza Begum and another, on the grounds adumbrated therein.

(2.) I have heard learned counsel for the parties in depth and considered the matter.

(3.) Respondent no.1 is wife and respondent no.2 son of petitioner. Respondents have moved Petition under Section 488 Cr.P.C., 1973 before the Trial Magistrate for grant of maintenance. Trial Court by order dated 24th March 2017, directed petitioner to pay maintenance of Rs. 2500/- to each respondent. Thereagainst petitioner preferred Criminal Revision before the Revisional Court, which did not succeed and has been be dismissed, upholding Trial Court Order. Petitioner is aggrieved of both orders of Trial Court and Revisional Court.