DAYALAN Vs. JAYANTHI

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 20.7.2006, passed by the Chief Judicial Magistrate, Chengalpagttu, in M.C.No,5 of 2005.)Animadverting upon the common order dated 20.7.2006, passed by the Chief Judicial Magistrate, Chengalpagttu, in M.C.No,5 of 2005 this criminal revision case is focussed.

(2.) A 'resume' of facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:-The respondents herein filed the M.C.No,2 of 2005 before the Chief Judicial Magistrate, Chengalpattu, seeking maintenance on the following grounds:The first respondent herein and the revision petitioner got married on 21.5.2004 as per Hindu Rites and Customs and during the wed lock, they gave birth to R2 herein-the child. While so, the husband created trouble in the matrimonial life, which caused rift in the relationship. Admittedly, she was constrained to live in her parents house and file this M.C. The revision petitioner herein resisted the M.C.

(3.) HEARD both sides.