M.A.KALEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed aggrieved by the order dated 31.12.2018 passed by the learned Additional Metropolitan Sessions Judge for the trial of Jubilee Hills car bomb Blast Case-cumFamily Court-cum-XXIII Additional Chief Judge-cum-IX AMSJ, Hyderabad, in Crl.M.P.No.945 of 2018 in M.C.No.126 of 2018.

(2.) By the impugned order, the lower Court had allowed the aforesaid application filed by respondent Nos.2 to 5 herein under Section 125(1) Cr.P.C. seeking interim maintenance and directed the revision petitioner herein to pay Rs.7,000/- per month to respondent No.2 and Rs.3,000/- each to respondent Nos.3 to 5 per month from the date of the said petition.

(3.) Though several grounds are raised for quashing of the impugned order, at the hearing, learned counsel for the petitioner restricted his prayer to reduce the quantum of maintenance payable by the revision petitioner herein.