SADANALA SUDHAKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 of Criminal Procedure Code, 1973 (for short, 'Cr.P.C. '), with a prayer to quash the order dt.29.01.2016 passed in Crl.R.P.No.12 of 2014 by the learned Judge Family Court - cum - Additional Sessions Judge, Khammam, and to set aside the order dt.20.01.2014 passed in Crl.M.P.No.269 of 2014 in M.C.No.31 of 2010 by the Judicial Magistrate of First Class, Yellandu, Khammam District.

(2.) The petitioner herein is husband and the 2nd respondent is his wife, who filed Maintenance Case vide 31 of 2010 claiming monthly maintenance.

(3.) (i) The petitioner 's case is that during pendency of M.C.No.31 of 2010, himself and the 2nd respondent had entered into compromise and after due conciliation, the Mandal Legal Services Committee passed the Award dt.17.09.2011 in M.C.No.31 of 2010, wherein he agreed to pay Rs.2,000/- per month, towards maintenance.