VIJENDRA TYAGI Vs. REKHA SHARMA

JUDGEMENT

(1.) This petition under Sec. 482 of Crimial P.C. has been filed against the order dated 28/06/2013 passed by Vth Additional Sessions Judge, Bhind in Criminal Revision No.76/2013 arising out of order dated 11/03/2013 passed by ACJM, Mehgaon, District-Bhind in M.Cr.C. No.37/2007.

(2.) The undisputed facts are that the respondent filed an application under Sec. 125 of Crimial P.C. against the applicant. The said application was rejected by the Magistrate by order dated 11/03/2013 on the ground that the respondent is residing separately without there being any reasonable reason and, therefore, she is not entitled for maintenance.

(3.) Being aggrieved by the order of the Magistrate, the respondent filed the criminal revision which has been allowed by order dated 28/06/2013 and the Revisional Court has awarded an amount of Rs.3,000.00 per month by way of maintenance with effect from 11/03/201