BILQUIS BAI Vs. SHER KHAN

JUDGEMENT

(1.) THE revision is directed against the order dated I6th January 1981, of the Sessions Judge, Guna, setting aside the order dated 7th March 1980, passed by the Judicial Magistrate First Class, Raghogarh, under section 125 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') directing the non -petitioner -husband -Sher Khan (hereinafter referred to as the 'husband'; to pay Rs. 75/ -as maintenance allowance to the petitioner -wife Bilquis Bai (hereinafter referred to as the 'wife'), and dismissing the application for maintenance filed by the wife.

(2.) THE facts, relevant for the disposal of the revision petition, are as follows : - -

(3.) SO far as the legal aspect of the matter is concerned, the learned counsel for the wife cited (i) Kharunnisa v. State of M. P. (Criminal Revision No. 208 of 1980, decided on 2nd December 1980 -1981 Criminal Law Reporter (M. P.) Note 311; (ii) Munna v. Smt. Sohagi (Criminal Revision No 466 of 1980, decided on 20th March 1981 - -1981 Criminal Law Reporter (M. P.) Note 82; (iii) Narbadi Bai v. Kartihran (Criminal Revision No. 338 of 1979 decided on 11th September 1980 - -1981 M. P. Weekly Notes Note 35); and, (iv) Norbet Kispatta v. Mst. Tersa Kerketa (1971 Criminal Law Journal 1496).