INAMUL HAQ Vs. SHAHIN JAHAN

JUDGEMENT

(1.) These three Criminal Revisions being Criminal Revision No.672 of 1998, 590 of 1998 and 591 of 1998, which have arisen from the proceedings under section 125 Cr.P.C. between the parties, before the Family Court, Moradabad, passed in case nos.314 of 1997 and 315 of 1997.

(2.) The brief facts of the case are that the opposite party Smt. Shahin Jahan moved an application in the year 1994 under section 125 Cr.P.C. against the revisionist, which was allowed exparte vide order dated 10.3.1997. The revisionist moved an application under section 126 (2) Cr.P.C. for setting aside the exparte order dated 10.3.1997 passed in maintenance petition case no.112 of 1997, (original number 896/9 of 1994) which was decided vide order dated 16.4.1998 and the application was allowed, setting aside the order dated 10.3.1997 subject to certain conditions.

(3.) Feeling aggrieved with the imposition of conditions in the impugned order dated 16.4.1998 allowing his application under section 126(2) Cr.P.C. the husband has preferred Criminal Revision No.590 of 1998. The revisionist had also moved an application under section 127 Cr.P.C., numbered as Misc. case no.315 of 1997 which was rejected vide separate order dated 16.4.1998 and Criminal Revision No.591 of 1998 has been preferred by husband against that order.