SHUSHIL CHOUBEY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issues involved in both the criminal revision cases are intertwined with each other and since the parties to both the criminal revision cases are one and the same and since the order impugned in both the criminal revision cases is one and the same, they are being disposed of by way of this common order.

(2.) Since both the criminal revision cases are filed by the petitioner- husband, I refer to the parties to two cases as petitioner and respondent.

(3.) Petitioner filed both the revision cases aggrieved by the order dtd. 11/4/2017 passed in M.C.No.96 of 2015 by the learned Judge, Family Court, Secunderabad, which was filed by the respondent herein against the petitioner herein under Sec. 125 Cr.P.C. seeking Rs.2.00 lakhs p.m. towards maintenance and Rs.5.00 lakhs p.a. to visit her old aged mother and daughter twice a year and also Rs.50.00 lakhs to take care of studies of their daughter in Brazil and also to look after her mother and also Rs.5.00 lakhs towards legal expenses.