Sri G. Chandrasekhar vs The State Of Telangana
2023 Latest Caselaw 1264 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

         CRIMINAL REVISION CASE No.192 OF 2020

JUDGMENT:

This revision is filed by the petitioner challenging the order

dt.19.10.2019, passed by the Additional Metropolitan Sessions

Judge for the trial of Jubilee Hills Car Bomb Blas Case-cum-

Additional Family Court-cum-XXIII Additional Chief Judge-cum-IX

Additional Metropolitan Sessions Judge, Hyderabad in

Crl.M.P.No.200 of 2019 in M.C.No.66 of 2019, whereby the

learned Sessions Judge directed the revision petitioner-husband

to pay Rs.12,000/- per month towards interim maintenance.

2. Heard. Perused the record.

3. The petitioner herein is the husband filed this revision

questioning grant of interim maintenance of Rs.12,000/- per

month to the wife. The order was passed on 19.10.2019. When

questioned, both the counsel are unaware of the proceedings

before the Family Court whether final orders were passed in the

maintenance case. The maintenance case is of the year 2019.

Since the impugned order granting maintenance is interim in

nature and three years have passed since the said orders were

passed by the Family Court, I do not find any reason to keep the

revision pending. However, if the petitioner-husband is aggrieved

by any orders of maintenance granted in the main MC, the same

can be questioned.

4. Accordingly, the Criminal Revision Case is disposed off

granting liberty to the petitioner to question the orders, if any

passed in the main MC.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Dt.:15.03.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.192 OF 2020

Dt. 15.03.2022

tk