NITIRAJ @ BADDA LODHI Vs. PRAHLAD

JUDGEMENT

(1.) This petition has been filed by the applicant so called father of the minor respondent being aggrieved by order dated 09.09.2016 passed in Criminal Revision No. 100013/2015 whereby the learned revisional Court has upheld the order of the learned Magistrate dated 11.12.2014 passed in Case No. 46/2013 under section 125 of Cr.P.C., 1973

(2.) Brief facts of the case are that the applicant was having a love affair with the mother of the respondent Preeti Lodhi. The respondent was born as a consequence their bodily relationship and thereafter the applicant refused to accept and take responsibility of Preeti Lodhi and the respondent (minor son).

(3.) Preeti Lodhi desired to become the lawfully wedded wife of the applicant. She filed a report in the Police Station of Gotegaon, District Narsinghpur accusing the applicant of raping her, but the applicant was acquitted from the charge.