SANGEETA BAI Vs. JEEWAN SINGH

JUDGEMENT

(1.) Both the matters are related with common cases and common order passed by the revisionary Court as well as the Trial Court, therefore, they are hereby decided by this common order.

(2.) The applicant of M.Cr.C. No. 9919 of 2005/the applicant in original case has preferred the present petition under section 482 of the Cr. P.C. against the order dated 16.8.2005 passed by the learned Additional Sessions Judge, Ashtha in criminal revision No. 116/2004, whereby a meagre amount of Rs. 7,250.00 was granted as maintenance, whereas the revision was filed by the applicant against the order dated 11.8.2004 passed by the learned A.C.J.M., Ashtha in M.Cr.C. No. 30/2003, whereby the application for maintenance under section 125 of the Cr. P.C. was dismissed. The applicant has prayed that the maintenance amount be enhanced from a sum of Rs. 250.00 to a sum off Rs. 5,000.00 per month.

(3.) The applicant of Criminal Revision No. 1283 of 2005/the non-applicant of the original case has preferred the present criminal revision against the order dated 16.8.2005 passed by the learned Additional Sessions Judge, Ashtha in criminal revision No. 116/2004, whereby a maintenance of Rs. 250.00 was granted to the respondent.