ARIF RASID KHAN Vs. SABIHA BANO

JUDGEMENT

(1.) THIS is an application under Section 482 of the Code of Criminal Procedure whereby the applicant challenges the order dated 9th August, 2000, passed by 5th Additional Sessions Judge, Bilaspur in Criminal Revision No. 125/2000.

(2.) THE applicant was aggrieved by the order dated 31-1-2000 passed by the Judicial Magistrate, First Class, Bilaspur in Misc. Criminal Case No. 119/99. Lear1ned Additional Sessions Judge has confirmed the order dated 31-1-2000.

(3.) IT appears that non-applicant Sabiha Bano filed an application under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986 (for brevity, hereinafter referred to as 'the Act of 1986') claiming inter alia the deferred Mahr amounting to Rs. 10,786/- and other claims.