Nirmala W/O Dattu @ Dattappa Naikodi and Ors vs. Dattu @ Dattappa S/O Maruti Naikodi
RPFC/200078/2016HC Karnataka14 Mar 2018
Bench: The Hon’Ble Mr. Justice B. Veerappa Rpfc No.200078/2016 C/W Rpfc No.200001/2017 Rpfc No.200078/2016 Between: 1. Nirmala W/O. Dattu @ Dattappa Naikodi, Age: 35 Years, Occ: Coolie, 2. Maruti S/O. Dattu @ Dattappa Naikodi, Age: 18 Years, Occ: Student (Minor) 3. Aishwarya D/O. Dattu @ Dattappa Naikodi, Age: 13 Years, Occ: Student (Minor) All R/O. H.No. E# 1/5100, Hanuman Nagar, Near Railway Under Bridge, Old Jewargi Road, Kalaburagi – 585102. Petitioner No.2 & 3 Are Being Minors, This Petition Is Filed Through Their Next Friend & Natural Mother Petitioner No.1 ... Petitioners (By Sri Kurkoti Rachanna Basawannappa & Sri Choodamani M Patil, Advocates)
Section 125Section 19(4)
…(2008) 1 SCC (Cri) 356, it has been ruled that : (SCC p.320, para6) “6. … Section 125 CrPC is a measure of social justice and is specially enacted to protect women and children and as noted by this Court in Capt. Ramesh Chander Kaushal V. Veena Kaushal (1978) 4 SCC 70 :1978 SCC (Cri) 508, falls within the constitutional sweep of Article 15(3) reinforced by Article 39 of the Constitution of India. It is meant to achieve a social purpose. The object is to prevent vegrancy and destitution. It provided a speedy remedy for the supply of food, clothing and shelter to the deserted wife. It gives effect to fundamental ri…
