KHAIRUNNISSA BEGUM Vs. ASLAMKHAN AKBAR ALI KHAN

JUDGEMENT

(1.) 1. This application is filed under Section 482 of the Criminal Procedure Code.

(2.) APPLICANT impugns order dated 17. 1. 1997 rendered by learned Sessions Judge, Parbhani, in criminal Revision Petition No. 196 of 1995. She seeks quashing of the said order whereby and whereunder maintenance order rendered by learned Judicial magistrate in Criminal Misc. Application No. 258 of 1993 in her favour was set aside.

(3.) INDISPUTABLY, applicant was married to respondent on 27. 10. 1991. Their marriage was performed in accordance with customs and tenets of mohammedan law. Out of the marriage, the applicant gave birth to a minor daughter, viz. , Akbari, who was original applicant No. 2 before the learned Judicial magistrate. She filed proceedings under Section 125 of the Cr. P. C. for maintenance allowance of Rs. 500/p. m. for herself and Rs. 300/- p. m. for her minor daughter.