KRISHNA DHAWAN Vs. STATE

JUDGEMENT

(1.) THE instant petition is being filed to assail the impugned order dated 25.01.2010, whereby the ld. MM dismissed an application filed by the petitioner for her maintenance under Section 125 Cr.P.C.

(2.) ALSO challenged the order dated 22.11.2010, passed by ld. Sessions Judge, whereby he dismissed the Revision Petition filed by the petitioner on being aggrieved against the order dated 25.01.2010 mentioned above.

(3.) BOTH the Courts below have observed that as alleged by the respondent no.2, petitioner is suffering from abnormal mental condition since beginning for which the respondent has been getting her treatment regularly for which he felt to be duty-bound.