MEHBOOB ALI Vs. SHAMMI

JUDGEMENT

(1.) THIS is a revision under Section 397/401, Cr. PC. against the order, dated 8.6.1998 passed by XI Addi ­tional Sessions Judge, Muzaffarnagar in Criminal Revision No. 288 of 1997.

(2.) 1 have heard Shri K.K. Srivastava, learned counsel for the applicant and Sri V. Singh, learned counsel for the opposite party No. 1 and have considered the evidence.

(3.) THE opposite party No. 1 moved an application under Section 125, Cr. PC. for her maintenance and that of her three minor daughters against the petitioner. That application was rejected by learned Magistrate by an order, dated 26.7.1997 on the ground that the opposite party No. 1 is not ready to live with the petitioner. Against that order opposite party No. 1 filed criminal revision No. 288/97, which has been allowed by order, dated 8.6.1998 and maintenance of Rs. 400/ has been awarded to the opposite party No. 1 and the maintenance @ Rs. 150/ per month has been awarded to each of the three daughters of the opposite party No. 1 by the impugned order. Aggrieved by it, the present petition has been preferred.