PRIYANKA RAJWAT Vs. RAHUL SINGH RAJWAT

JUDGEMENT

(1.) By this common order, both the aforesaid criminal revisions are being decided.

(2.) Both the criminal revisions arise out of order dtd. 23/7/2019 passed by the Principal Judge, Family Court, Bhind (M.P.) in Case No.138/2017 MJCR by which application for grant of maintenance under Sec. 125 of Cr.P.C. filed by Smt. Priyanka Rajawat has been rejected on the ground that she is residing separately without any reasonable reason whereas Virat Rajawat has been granted maintenance at the rate of 4,000/- per month.

(3.) Criminal Revision No.5206 of 2019 has been filed by Rahul Singh @ Vijay Singh Rajawat who is husband of respondent No.1-Smt. Priyanka Rajawat and father of respondent No.2-Virat Rajawat against maintenance amount awarded to his son respondent No.2-Virat Rajawat whereas Criminal Revision No.4107 of 2019 has been filed by Smt. Priyanka Rajawat and Virat Rajawat against the rejection of claim of applicant No.1-Smt. Priyanka Rajawat for maintenance under Sec. 125 of Cr.P.C.