ABDUL SHAKOOR Vs. BISMILLA BEEBI

JUDGEMENT

(1.) This revision petition is directed , against the order dated 31-5-83 passed by the 2nd Additional Sessicns Judge, Mandsaur in Cr. Revision No. 141 of 1982 whereby the magistrate's order dismissing the non-applicant's application under section 125 of the Code of Criminal Procedure 1973 (for short 'the Code') stands reversed.

(2.) Facts giving rise to the petition are these. The non-applicant filed an application under section 125 of the Cede for monthly allowance of maintenance for her self if aid for her minor daughter. The learned Magistrate dismissed the application, but in revision the application has been allowed.

(3.) The contention canvassed in this revision petition is that the parties are Muslims and the petitioner is entitled to have four wives and in this view the impugned order on the ground of second marriage by the petitioner is not sustainable.