SURESH SINGH Vs. SHASHI

JUDGEMENT

(1.) HEARD .

(2.) BEING aggrieved by the order dated 11th December, 2008 passed by the Session Judge, Bhind in Criminal Revision No. 201/2007 (Suresh Vs. Shashi and others), the petitioner has filed this petition under Section 482 of Cr.P.C. for setting aside the order dated 11th December, 2008 vide the impugned order the learned Sessions Judge has maintained the order passed by JMFC, Bhind in Case No. 61/2006 granting maintenance to the non -petitioners.

(3.) THE petitioner has assailed the order dated 11th December, 2008 on two grounds, firstly that the non -petitioners No. 2 and 3 have attained the age of majority and, therefore, they are not entitled to receive any maintenance allowance. Secondly, non -petitioner No. 1 is leading an adulterous life, therefore, she is also not entitled to receive any maintenance from him.