KUNTI BAI Vs. TEKRAM

JUDGEMENT

(1.) This Criminal miscellaneous petition under Section 482 of Cr.P.C. is directed against the order dated 13/08/2013 passed in Criminal Revision No. 28/12 whereby learned Additional Sessions Judge, Dongargarh has partly reversed the order dated 24/07/2012 passed in Criminal Case No. 86/2008 by the learned trial Court, rejecting the application filed by the applicant/wife under Section 125 of Cr.P.C. for grant of maintenance from the non-applicant/husband.

(2.) The applicant and the non-applicant are wife and husband respectively in relation, married in the year 2000 and out of their wedlock, they have a son namely Yogendra Kumar. Within an year of marriage, dispute arose between them which led to the filing of application by the applicant/wife for grant of maintenance, stating in the application that non-applicant/husband is not maintaining her and she has no source of income therefore, Rs. 3000/- per month be granted to her as maintenance. In the said application, the nonapplicant/husband set up a plea that the applicant/wife is not living with him as per her own will and is leading an adulterous life with one Prakash and as such, she is not entitled for maintenance. Learned trial Court found favour with his defense and rejected the application under order 125 of Cr.P.C. filed by the applicant/wife holding that she is living in adultery and thus, is not entitled to grant of maintenance.

(3.) In revision preferred by the applicant/wife, learned Additional Sessions Judge partly reversed the finding of the trial Court holding that the non-applicant/husband has failed to prove that the applicant/wife is living in adultery, but has further held that the applicant/wife has refused to live with the non-applicant/husband without any sufficient reason and ultimately, dismissed the Criminal Revision vide order dated 13/08/2013 against which this Criminal Miscellaneous Petition has been preferred.