CHAKKA HEMA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner aggrieved by the order, dtd. 15/12/2018, passed in Crl.M.P.No.850 of 2018 in M.C.No.183 of 2018 by the learned Additional Metropolitan Sessions Judge for the Trial of Jubilee Hills Car Bomb Blast Case-cum-Additional Family Court-cum-XXIII Additional Chief Judge-cum-IX Additional Metropolitan Sessions Judge, Hyderabad, whereby, the petition filed by respondent Nos.2 and 3, under Sec. 125(1) Cr.P.C., seeking interim maintenance was allowed awarding interim maintenance at Rs.15,000.00 per month to respondent No.2 and Rs.5,000.00 per month to respondent No.3.

(2.) Heard Sri Rama Krishna Mallojhala, learned counsel for the petitioner and Ms. M. Kanaka Durga, learned counsel for respondent Nos.2 and 3.

(3.) Learned counsel for the petitioner submitted that petitioner and respondent No.2 are husband and wife; that divorce is already granted and permanent alimony of Rs.25,00,000.00 is also granted in favour of respondent No.2-wife vide order, dtd. 29/3/2025, in O.P.No.699 of 2023 on the file of learned Principal Judge, Family Court-cum-XIII Additional Metropolitan Sessions Judge, Hyderabad; and hence, the cause in M.C. and interim maintenance application does not survive. Therefore, the proceedings in the M.C. may be quashed by setting aside the order, dtd. 15/12/2018, passed in Crl.M.P.No.850 of 2018.