LAWS(MPH)-2005-1-40

POORAN LAL Vs. SOMWANTI BAI

Decided On January 07, 2005
POORAN LAL Appellant
V/S
SOMWANTI BAI Respondents

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 3-12-2003, passed by Second Additional Sessions Judge, Waraseoni in criminal revision No. 107/02 whereby the non-applicant's revision, by setting aside the judgment dated 26-2-2000, passed by Judicial Magistrate First Class, Balaghat in criminal case No. 58/1999 by which the application under Section 125 of Criminal procedure Code (In brief "code") of non-applicant was dismissed, has been allowed and the applicant is directed to pay the maintenance @ Rs. 300/p. m. from the date of order of Trial Court dated 26-2-2000.

(2.) AS per the application under Section 125 of Code filed by non-applicant, she claimed maintenance amount @ Rs. 300/-p. m. as daughter of present applicant and was not having any source of income for livelihood.

(3.) BY filing the reply present applicant denied all the allegation of the present non-applicant before the Trial Court and stated that non-applicant is not his daughter and he never married with the mother of the present non-applicant.