A.NAGARJUNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This revision is filed against the order dtd. 17/5/2022 in Crl.A.No.642 of 2017 on the file of XI Additional District and Sessions Judge (Fast Track Court), R.R. District, which arose out of the order dtd. 8/3/2016 in Crl.M.P.No.183 of 2016 in DVC.No.4 of 2016 passed by the XXI Metropolitan Magistrate, Cyberabad at Medchal.

(2.) Heard learned counsel for petitioner and Sri S. Ganesh, learned Assistant Public Prosecutor appearing for respondent No.1 and Sri Venkatesh Deshpande, learned counsel appearing for respondent No.2.

(3.) The revision petitioner is the husband of respondent No.2. The above DVC was filed by respondent No.2 herein, wherein, Crl.M.P.No.183 of 2016 was filed seeking interim maintenance. The trial Court passed ex parte order on 8/3/2016 in the said Crl.M.P., granting interim maintenance of Rs.15,000.00 per month to petitioner No.1 and Rs.10,000.00 per month to their child/petitioner No.2. Being aggrieved by the same, the petitioner herein has filed Crl.MP.No.326 of 2016, seeking to set aside the said ex parte order.