SYED IRSHAD HUSSAIN Vs. SADIYA FATIMA

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. challenging the order, dated 31.12.2018 passed in M.C.No.83 of 2018 by the Addl. Metropolitan Sessions Judge for the Trial of Jubilee Hills Car Bomb Blast Case-cum-Family Court-cum-XXIII Addl. Chief Judge-cum-IX Addl. Metropolitan Sessions Judge, Hyderabad.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondents 1 and 2.

(3.) Respondents 1 and 2 herein filed M.C.No.83 of 2018 under Section 125 Cr.P.C. claiming maintenance from the petitioner herein at the rate of Rs.20,000/- per month to the 1st respondent and at the rate of Rs.15,000/- per month to the 2nd respondent.