PRASHANT SHRIVASTAVA Vs. SUSMA SHRIVASTAVA

JUDGEMENT

(1.) This is a petition, under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'). The Petitioner is aggrieved by the order-dated 22.04.2009 passed by Additional Sessions Judge, Lakhnadon in Criminal Revision No. 39/2009 affirming the maintenance order passed by Shri Thakur Das, JMFC, Lakhnadon, on 23.12.2008 in MJC No. 185/05. As an obvious consequence, the Petitioner is liable to pay a total amount of Rs. 2500/- per month (Rs. 1500/- for Respondent No. 1 and Rs. 1000/- for Respondent No. 2) as maintenance allowance under Section 125 of the Code.

(2.) Background facts may be summed up as under-

(3.) Assailing legality and propriety of the maintenance order, learned Counsel for the Petitioner has strenuously contended that while upholding it, learned ASJ completely overlooked the following material aspects of the matter-