REDDY SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused No.6 under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking to quash the order passed in Crl.M.P.No.05 of 2023 in Crl.M.P.No.02 of 2022 on the file of Judge, Family Courtcum-Additional District and Sessions Judge, Khammam.

(2.) Heard Sri C. Sharan Reddy, learned counsel for the petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for the respondent No.1/State.

(3.) Learned counsel for the petitioner would vehemently submit that as against the provisions under Sec. 125 (3) of Cr.P.C, the learned trial Court has erroneously committed the petitioner to jail for a period of (06) months for non-compliance of the order in depositing the maintenance as ordered by the learned trial Court in its order dtd. 27/9/2023 in Crl.M.P.No.05 of 2023. Hence, seeks indulgence of this Court.