NEELAM Vs. VIITH ADDL DISTT AND SESSIONS JUDGE

JUDGEMENT

(1.) Smt. Neelam, wife of Sri Dinesh Kumar Agarwal, and her minor daughter have filed this petition under Article 226 of the Constitution of Ind ia with the prayer to stay the operation of the order dated 7.3.1995, passed by the VII Additional District & Sessions Judge, Bulandshahr, respondent No. 1 in Criminal Revision No. 88 of 1994, and also the order dated 1.2.1993, passed by the VIIIth Addl. Chief Judicial Magistrate/ Bulandshahr, respondent No. 2 in Misc. Case No. 1031 of 1993, Dinesh Kumar Agarwal v. Smt. Neelam, under Section 126, Cr.P.C. and also to direct Dinesh Kumar Agarwal, respondent No. 3, to pay the maintenance allowance to them in pursuance to the order dated 26.10.1991.

(2.) Briefly, the facts of the case are as under : Smt. Neelam, petitioner No. 1 was married with Dinesh Kumar Agarwal, respondent No. 3, on 9.2.1989 at Bulandshahr. Sometimes in the year 1990 a daughter. Km. Isha @ Guriya, petitioner No. 2, was born to her from out of their wedlock. It is alleged that respondent No. 3 and members of his family started maltreating petitioner No. 1 ever since her marriage in order to get their demand of more and mere dowry satisfied. When she and her father failed to satisfy and fulfil the demand of respondent No. 3, she was turned out from his house by respondent No. 3 on 20.9.1990 alongwith her daughter. On 26.9.1990, a notice was sent to respondent No. 3, but the same was not accepted. Another notice dated 4 5.1991 was served upon respondent No. 3 asking him to settle the dispute outside the Court, but to no effect. Finding no other alternative, she filed an application under Section 125, Cr.P.C., on 11.7.1991 praying for the grant of maintenance allowance at the rate of Rs. 500/- to each of them (both petitioners No. 1 and 2). It is alleged that despite personal service of notice issued by the Court, respondent No. 3 did not appear before the Trial Court and was, therefore, proceeded against ex parte, vide order dated 4.10.1991, respondent No. 2. Subsequently, on 26.10.1991, respondent No. 2, vide order (Annexure 'T to the petition), passed an exparte order whereby maintenance allowance at the rate of Rs. 300/- par month to petitioner No. 1 and Rs. 200/- per month to petitioner No. 2 was allowed. Since respondent No. 3 did not pay the amount of maintenance, so awarded, the petitioners filed an execution petition for realisation of the amount of maintenance from respondent No. 3, vide Misc. Case Nos. 557 of 1993,731 of 1993 and 735 of 1993. Inspite of service of notices, respondent No. 3 did not put in appearance and accordingly, an order of attachment as well as warrant of arrest of respondent No. 3. Respondent No. 3 moved an application under Section 126, Cr.P.C. with a prayer to set aside the ex parte order of maintenance dated 26.10.1991 (Annexure '4' to the petition). The application filed by respondent No. 3 was allowed by respondent No. 2, against which a Revision No. 88 of 1994 was filed by the petitioners. The learned Additional District & Sessions Judge, respondent No. 1 vide his order dated 7.3.1995 (Annexure '6' to the petition), dismissed the revision and maintained the order passed by the Additional Chief Magistrate, respondent No. 2, and directed that the case be decided on merits.

(3.) Feeling aggrieved by both the aforesaid orders, th>, petitioners (Smt. Neelam and Km. Isha) filed the present petition in this Court.