RAJ BAHADUR SINHA SINGHEL Vs. SONA AND OTHERS

JUDGEMENT

(1.) By this Revision Application under Sec. 397 read with Sec. 482 of Criminal Procedure Code, the Applicant Raj Bahadur challenges the order passed by judicial Magistrate, First Class, Court II, Nagpur, in Miscellaneous Criminal Case No. 16/83 on 17-11-1983. By the said impugned order, the learned Trial Court directed the applicant Raj Bahadur to pay maintenance allowance to the present non-applicant Nos. 1 to 4 at the rate of Rs. 100.00 per month for each of the non-applicants.

(2.) The revision arises from the following facts :

(3.) In the application for maintenance, the present applicant's wife Chandralekha had alleged that the husband-the present applicant, had ill- treated her and had refused to maintain her and had neglected her. She also alleged that her husband was trying to coerce her in signing a blank paper to enable him to secure divorce. She also suspected that her husband wanted to re-marry one Marwadi lady who was residing near his house. On these allegations, the wife contended that she was driven out of the house along with her children-non-applicant Nos. 1 to 4.