M. RAMAKRISHNAN Vs. SARASWATHI

JUDGEMENT

(1.) THIS Criminal Original Petition has been filed against the order dated 10.02.2011 passed in Crl.R.P.No.35 of 2010 by the Principal District Judge, Theni.

(2.) THE respondents herein filed M.C.No.11 of 2006 before the learned Judicial Magistrate, Theni under Section 125 Cr.P.C. and the learned Judicial Magistrate, Theni passed an order directing the petitioner herein, who is the husband of the first respondent, to pay monthly maintenance of Rs.1000.00 to the first respondent and Rs.500.00 to the second respondent. Challenging the said order, the petitioner has preferred a revision before the learned Principal District Judge, Theni in Crl.R.P.No.35 of 2010 and the learned Principal District Judge, Theni dismissed Crl.R.P.No.35 of 2010 by confirming the order of the learned Judicial Magistrate, Theni. Challenging the said order, the petitioner has now preferred this Criminal Revision Petition under Section 482 Cr.P.C.

(3.) THE learned counsel for the petitioner submits that it was only the first respondent, who deserted the petitioner refusing to live with him and the first respondent is residing with her parents and she is having sufficient income.