OM PRAKASH PAWAR Vs. BHABHUT PAWAR

JUDGEMENT

(1.) The applicants have challenged the order dated 29.3.2011 passed by the learned Sessions Judge Chhindwara in Criminal Revision No.238/2010, whereby the maintenance granted to the applicant No.1 Om Prakash vide order dated 29.11.2010 passed by the learned JMFC Parasia District Chhindwara (Shri C.K.Barpethe) in MJC No.106/2008 was set aside.

(2.) The brief facts relating to the present revision are that the applicants have moved an application under Section 125 of Cr.P.C. that the marriage of the applicant No.2 Puniya Bai took place with the respondent 14 years prior to her application by customary procedure "Path". She was pregnant due to the respondent, but thereafter the respondent was harassing the applicant No.2 for demand of dowry and ultimately she was ousted by the respondent.

(3.) The respondent in his reply denied all the allegations. He refused that the applicant No.2-Puniya Bai was his married wife. He refused that the applicant No.1 herein was born to the applicant No.2 because of the respondent. He denied about any sexual intercourse with the applicant No.2.