Panuganti Rajukumar vs The State Of Telangana, And 2 ...
2023 Latest Caselaw 1261 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL REVISION CASE No.151 OF 2020

JUDGMENT:

This revision is filed by the petitioner challenging the

Judgment dt.19.07.2017 passed by the II Additional District &

Sessions Judge, Ranga Reddy District-cum-Additional Metropolitan

Sessions Judge Court, Ranga Reddy District, Cyberabad in

Crl.A.No.652 of 2014, dismissing the appeal filed by the revision

petitioner for default without giving any findings on the order dated

08.07.2014 passed in DVC.No.4 of 2013 by the IV Metropolitan

Magistrate, Cyberabad, Ibrahimpatnam, Hyderabad, granting

maintenance to the respondents 2 and 3 herein.

2. Heard. Perused the record.

3. None appears for the revision petitioner.

4. The respondents 2 and 3 herein filed DVC case in the year

2013. Aggrieved by the order dt.08.07.2014 passed in the DVC by

the IV Metropolitan Magistrate, Cyberabad, appeal was preferred by

this petitioner herein vide Crl.A.No.652/2014. However, since the

petitioner was not arguing this case, though the respondent-wife

was present throughout the proceedings, the Sessions Judge

deemed it appropriate to dismiss the appeal.

5. Questioning the said dismissal of appeal, present revision is

filed with a delay of 823 days.

6. Sri S.Prabhakar Reddy, Learned Counsel appearing for the

respondents would submit that payments are being made in the

trial Court towards maintenance, however, some dues are still

payable. I do not find any reason to keep this revision pending.

Grievance if any can as well be agitated before the concerned

Court, where maintenance was granted.

7. Accordingly, the Criminal Revision Case is disposed off.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Dt.:15.03.2023 tk