(1.) THIS revision petition has been preferred against the order dated 15-2-1997 passed in Criminal Revision No. 103/1994, passed by learned Vth Additional Sessions Judge, Rewa, reversing the order dated 27-6-1994 in Miscellaneous Criminal Case No. 6/1991, passed by the learned Judicial Magistrate First Class, Rewa.
(2.) NO exhaustive statement of facts are necessary for the disposal of this revision petition, suffice it to say that the applicant filed an application under Section 125 of the Code of Criminal Procedure, 1973 (in short "the Code"), stating therein that the husband has refused to maintain her hence it was prayed to allow monthly allowance for her maintenance. The application was opposed by the husband by filing a reply and contended therein that the wife on her own sweet will left his company. Indeed she is not willing to live with him. On earlier occasion also she filed an application under Section 125, Cr. PC, which was dismissed in default in the reply it has been further contended that repeatedly the husband tried to resume the relationship of husband and wife but the applicant did not pay any heed to it and voluntarily refused to live with him. Hence it was prayed that the application be dismissed.
(3.) THE learned Trial Court allowed the application of maintenance and directed the husband to pay a sum of Rs. 300/- per month to his wife. Feeling aggrieved by the order of Magistrate the husband filed a revision petition before learned Vth Additional Sessions Judge, Rewa, who after considering the entire material placed on record found that the application of the wife deserves to be dismissed, as there are reasonable grounds to hold that she herself without any sufficient reason has refused to live with her husband. Hence this revision petition has been filed by the wife.