ABDUL GAFFAR Vs. SAJID

JUDGEMENT

(1.) HE is heard.

(2.) THE Judicial Magistrate First Class, Sehore, awarded an amount of Rs. 1000/- as maintenance to respondent by order dated 1-5-1999 passed in Case No. 5/96, which was registered on a petition filed under Section 125, Cr. PC on behalf of this petitioner and his mother Nasim Bano.

(3.) IN Criminal Revision No. 79/99 filed challenging the aforesaid order, the First ASJ, Sehore reduced the aforesaid amount to Rs. 750/- per month by order dated 26-9-2001. Now a prayer is being made that the amount of maintenance be further reduced to Rs. 300/- per month.