Telangana High Court
B.Yadagiri Goud, Moosapet, Hyderabad vs State Of Ap., Rep. By Pp., High Court, ... on 11 September, 2024
THE HONOURABLE SRI JUSTICE K. SURENDER
CRIMINAL REVISION CASE No.23 OF 2012
O R D E R:
This Criminal Revision Case is filed questioning the Order dated 22.12.2011 passed by the learned IX Metropolitan Magistrate, Cyberabad at Kukatpally, in granting monthly maintenance of Rs.4,000/- under Section 23 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act').
02. Aggrieved by any Order passed under the Act, an Appeal has to be filed in accordance with provision under Section 29 of the Act. But, revision petitioner has directly approached this Court without exhausting the remedy of appeal under Section 29 of the Act, therefore, this Criminal Revision Case is not maintainable.
03. Accordingly, this Criminal Revision Case is dismissed as not maintainable. Pending miscellaneous applications, if any, shall stand closed.
____________________ K. SURENDER, J Dated: 11-SEP-2024 KHRM