MOHD TAHIR Vs. KU TARANNUM

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) BY order dated 27th April, 1998, passed in M. Cr. C. No. 1801/97,this Court ordered grant of maintenance to respondent No. 1 under Section 125 of the Cr. PC, which stood disallowed by C. J. M. on 25th May, 1992, in Criminal Case No. 42/92 and by the Revisional Court in Criminal Revision No. 46/95.

(3.) ON an application been filed under Section 128 of the Cr. PC, registered as M. Cr. C. No. 41/2000, on behalf of respondent No. 1 and her sister Tabassum, seeking an enforcement of order of grant of maintenance, the learned C. J. M. allowed the application on 13th of June, 2000, and ordered enforcement of maintenance order, passed by this Court in M. Cr. C. No. 1801/97.