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Judgment
Heard the submission of the learned counsel for the petitioner.
Seeking the Court to quash the proceedings that are pending against the petitioner who is arrayed as respondent in Crl.M.P.No.123 of 2022 in Crl.M.P.No.349 of 2019 in M.C.No.18 of 2017 that is pending on the file of the Family Court, Secunderabad, the present Criminal Petition is filed.
Learned counsel for the petitioner states that respondent Nos.2 and 3 moved an application vide Crl.M.P.No.123 of 2022 before the Family Court, Secunderabad for recovery of arrears of maintenance. Learned counsel further states that in case, the said application is allowed, the petitioner would be sent to civil prison and that, the petitioner is ready to pay the arrears of maintenance, however, some time may be granted for payment.
The total amount payable by the petitioner, as per the contents of the affidavit that is filed by respondent No.2 before the Family Court, Secunderabad, is Rs.1,80,000/-.
Thus, having considered the submission made thus by the learned counsel for the petitioner, this Criminal Petition is disposed of with the following directions:-
(1) The petitioner is directed to clear the arrears of maintenance amount that is payable to respondent Nos.2 and 3 within a period of three months from this day.
(2) The petitioner shall pay Rs.60,000/- (Rupees Sixty thousand only) per month on or before 15th of every month starting from this month, that is to say that the first instalment of Rs.60,000/- has to be paid on or before 15.9.2022, the second instalment on or before 15.10.2022 and the third instalment on or before 16.11.2022.
(3) In case, the petitioner fails to pay the amount as directed, the Family Court, Secunderabad, is directed to order for recovery of the said amount as provided under law.
(4) In the light of the admission by the learned counsel for the petitioner himself that the arrears which is liable to be paid by the petitioner is Rs.1,80,000/-, as indicated in the affidavit filed by respondent No.2, no further enquiry in Crl.M.P.No.123 of 2022 is thus required.
As a sequel, pending miscellaneous applications, if any, shall stand closed.