SUSHILA @ CHAMELI Vs. SANTRAM SAHU

JUDGEMENT

(1.) HEARD.

(2.) THIS petition under Section 482 of Cr.PC has been filed against the order dated 28-3-2003 passed by the IV Additional Sessions Judge, Raigarh. The applicant had filed an application for grant of maintenance under Section 125 of Cr.PC. The Trial Court passed the order dated 29-4-2002 for grant of maintenance to applicants at the rate of Rs. 500.00 each per month. Against the said order, the applicants filed revision for enhancement whereas the non-applicant husband Santram also filed a revision against the same order for setting aside the order of grant of maintenance. Both these revisions were pending in the Court of IV Additional sessions Judge. The Court having noted that since both the revisions arise out of the same order, they have to be heard analogously.

(3.) THE Court requested to the Counsel appearing on behalf of the applicants to take notice of the revision of other side. It is stated that the Counsel declined to take notice on the ground that he has no instruction. The Court therefore, requested the Counsel to keep the party present so that there may be no delay. Here it will be appropriate to reproduce the entire order passed by the Court:--