SUKHRAJI Vs. PURAN PRASAD

JUDGEMENT

(1.) This criminal revision is directed against the order dated 26.06.2006 passed by the Judge, Family Court, Ambikapur, District Surguja, in Miscellaneous Criminal Case No. 233 of 2005 whereby the petition filed by the Applicant under Section 125 of the Code of Criminal Procedure (for short 'CrPC') for grant of maintenance was dismissed.

(2.) The main question which arises for consideration in this revision petition is whether a woman who entered into a marriage with a person and which marriage, strictly speaking is not a legal marriage, but they have lived together as husband and wife for a long time, can claim maintenance in terms of Section 125 CrPC or not?

(3.) Section 125 CrPC reads as follows :