Smt. Gadi Ramana, vs Gadi Sambamurthy And Another,
2022 Latest Caselaw 242 AP

           THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

            CRIMINAL REVISION CASE No.1122 OF 2008
JUDGMENT:

Sri K. Jyothi Prasad, learned counsel appearing for the 1st

respondent submits that the 1st respondent has died.

Sri Dheera Kanishk, learned counsel representing Sri Ch.

Dhananjaya, learned counsel for the petitioner does not dispute

the death of the 1st respondent.

This revision was filed challenging the order dated

18.06.2008, passed by the Judicial Magistrate of First Class,

Jangareddygudem, by which the petition under Section 125 Cr.P.C

filed by the present petitioner against the 1st respondent, the

husband claiming maintenance was dismissed in the absence of

the petitioner as also the conditional order passed earlier was not

complied with. The claim for maintenance under Section 125

Cr.P.C by the wife petitioner against the husband-1st respondent,

in view of the death of the 1st respondent, cannot be proceeded

further.

In view of the above, the revision is dismissed.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

________________________ RAVI NATH TILHARI, J Date.19.01.2022.

Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CRIMINAL REVISION CASE No.1122 OF 2008

Date:19.01.2022

Gk