NARAIN LAL Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) By the instant criminal misc. petition under Section 482 CrPC, the order dated 18.01.2008 passed by Additional Sessions Judge, Bali Camp Sumerpur (for short "the revisional Court" hereinafter) and the order dated 16.09.2005 passed by judicial Magistrate, Sumerpur (for short "the trial Court" hereinafter) have been challenged.

(2.) I have heard learned Counsel for the parties.

(3.) It is contended by learned Counsel for the petitioner that the date of birth of respondent Praveen Kumar is 06.07.1987 and as on 05.07.2005 he has attained the age of majority and is not entitled for maintenance.