HARDEV SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an application under Section 482, Cr.P.C. for staying further proceeding in the case and for dismissing the application under Section 125, Cr.P.C. filed by respondent No. 3. Smt. Maya Devi against the applicant.

(2.) The brief facts of the case are that applicant Hardev Singh is the husband of respondent No. 3 Maya Devi who filed an application under Section 125, Cr.P.C. for maintenance against her husband. The applicant did not appear before the court below and, therefore, the court proceeded ex parte and on 25-4-1991. Hardev Singh was ordered to pay Rs. 500.00 per month to Smt. Maya Devi and Rs. 300.00 per month to his daughter Chandrawati and Rs. 200.00 per month for the maintenance of his son Anek Singh. It appears that the amount was not paid by the applicant and, therefore, recovery proceedings have started against the applicant. Under these circumstances Hardev Singh has filed the present application under Section 482, Cr.P.C.

(3.) I have heard learned counsel for the applicant and have gone through the record.