Shaik Kareem Basha vs Smt. Shaik Mastan Bee, And 3 Others
2022 Latest Caselaw 6793 Tel

               THE HON'BLE DR.JUSTICE G. RADHA RANI

                 CRIMINAL REVISION CASE No.80 OF 2020



ORDER:

This Criminal Revision Case is filed by the petitioner, who is respondent in

M.C.No.272 of 2016, aggrieved by the order dated 13.10.2019 of the Additional

Metropolitan Sessions Judge for trial of Jubilee Hills Car Bomb Blast case-cum-

Additional Family Court-cum-XXIII Additional Metropolitan Sessions Judge-cum-

IX Additional Metropolitan Sessions Judge, Hyderabad in M.C.No.272 of 2016

awarding maintenance of Rs.6,000/- per month to each of the respondent Nos. 1 to

3, totaling to Rs.18,000/- per month.

2. There is no representation by the learned counsel for the petitioner.

3. Though notice was served on the respondents, they failed to engage any

counsel or failed to appear before this Court. Hence, this Court proceeded to

decide the petition on merits.

4. Perused the judgment of the trial court.

5. As the order of the trial court would disclose that on considering the

evidence of the witnesses and the documents exhibited before it, the trial court

passed a reasoned order, awarding maintenance of Rs.6,000/- per month to each of the petitioners therein (respondent Nos.1 to 3 herein), this Court does not find any

need to interfere with the same.

6. As such, the Criminal Revision Case is dismissed confirming the orders of

the Additional Metropolitan Sessions Judge for trial of Jubilee Hills Car Bomb

Blast case-cum-Additional Family Court-cum-XXIII Additional Metropolitan

Sessions Judge-cum-IX Additional Metropolitan Sessions Judge, Hyderabad in

M.C.No.272 of 2016, dated 13.10.2018.

Miscellaneous petitions pending, if any, shall stand closed.

_____________________ Dr. G.RADHA RANI, J

13th December, 2022.

nsk/psw.