LAWS(BOM)-2014-7-329

HANUMANT Vs. ANITA AND ORS.

Decided On July 09, 2014
Hanumant Appellant
V/S
Anita And Ors. Respondents

JUDGEMENT

(1.) Present writ petition is filed against the judgment and order, passed by the learned Judicial Magistrate, First Class, Degloor, on 21.10.2000, in Miscellaneous Criminal Application No. 76 of 1999 and the judgment and order, passed by the Additional Sessions Judge, Biloli on 29.1.2001 in Criminal Revision No. 47 of 2000. By the judgment and order, dated 29.1.2001, the Additional Sessions Judge partly allowed the appeal filed on behalf of the present petitioner and thereby reduced the monthly payment of maintenance from Rs. 1,000/- to each of the respondents i.e. respondent Nos. 1 and 2, as ordered by the learned Magistrate, to Rs. 500/- and Rs. 400/- per month respectively.

(2.) Facts giving rise to the present petition are stated as under:--

(3.) Respondents were constrained to file an application under Section 125 of the Code of Criminal Procedure against the petitioner in the court of Judicial Magistrate, First Class. Degloor. The said application was filed on 17.8.1999. The said application was registered as Miscellaneous Criminal Application No. 76 of 1999. It was asserted by respondent No. 1 in the said application that for first two years she received good treatment at the hands of the petitioner, however, in the month of September, 1987 on the instigation of petitioner, her mother-in-law assaulted on her with burning stick due to which she suffered injuries. However, respondent No. 1 with a view to run marital life smoothly did not report the matter to anybody.