MANISH SONI Vs. VINITA

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner being aggrieved with the order dated 21.1.2017 passed by the Additional Sessions Judge No.1, Nagaur in Criminal Revision Petition No.04/2016 whereby, the revision petition filed by the petitioner has been dismissed.

(2.) The petitioner has filed the aforesaid revision petition being aggrieved with the order dated 15.10.2015 passed by the Chief Judicial Magistrate, Nagaur whereby while deciding the application under Section 125 Cr.P.C. filed on behalf of the respondent Nos.1 and 2, the Chief Judicial Magistrate, Nagaur has directed the petitioner to pay maintenance to the tune of Rs.2500/- per month to the respondents from the date of order.

(3.) During the pendency of this criminal misc. petition, this Court vide order dated 14.11.2017 has referred the matter to the Mediator, Mediation Centre of this Court for mutual settlement of the dispute between the parties.