RAMRATAN Vs. NANBAI

JUDGEMENT

(1.) THIS revision application is directed against the order dated 7.2.1989 passed by First Addl. Sessions Judge, Raigarh in Criminal Revision No. 33/88 whereby he set aside the order of the Trial Court and granting maintenance allowance to the non -applicant at the rate of Rs. 150/ - p.m.

(2.) THE non -applicant wife of the applicant had moved an application, under Section 125 of the Cr. P C. before the Judicial Magistrate First Class, Saranggarh for grant of maintenance allowance to her.

(3.) PURSUANT to the notice the applicant appeared in the Court and filed show -cause and contested the claim of the non -applicant. In his show -cause the applicant stated that the non -applicant was not his legally wedded wife. She was his mistress. She was obstinate and rustic lady. She had left his house in her own accord, in his absence,