RAMESHWAR PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) BARKAT Ali Zaidi, J. Opposite Party No. 2-complainant filed a complaint under Section 494 read with Section 109, I. P. C. against her husband, present applicant on the allegation that she is the legally wedded wife of the accused Rameshwar Prasad and in her life time, without there being any lawful divorce, he has entered into a second marriage with Smt. Prabha Devi, daughter of Mathura Prasad, R/o village Gargayee Ahir, P. S. Gurusarai, District Jhansi.

(2.) IN her support, the complainant examined herself and two other witnesses under Sections 200 and 202, Cr. P. C and thereafter, the Magistrate ordered for issuing process against the accused-applicant

(3.) I have heard Sri Sudhir Shandilya, Advocate for applicant, Sri J. S. Parihar Advocate for Opposite Party No. 2 and Sri R. K. Maurya, Additional Government Advocate for the State.