GIRISHCHANDRA Vs. SUSHILABAI

JUDGEMENT

(1.) This revision petition filed by the husband is directed against the revisional order dated 6-1-1986 passed by the II Additional Sessions Judge, Alirajpur in Cr. Revision No. 9 of 1985 whereby the order passed by the Judl. Magistrate First Class dismissing the wife's application under S.125 of the Code of Criminal Procedure, 1973 (for short 'the Code') has been set aside and a monthly allowance in the, sum of Rs. 200/- has been made.

(2.) Circumstances giving rise to the petition are these. Parties were united in wedlock on 14-6-1982. The living in the conjugal home was not smooth. Ultimately on 5-8-1983 the applicant sent the non-applicant to her parental home at Jobat, Distt. Jhabua and never went there to bring her back.

(3.) The non-applicant filed an application under S.125 of the Code on, 1-11-1983 alleging that prior to sending her to her parental home the petitioner had taken her to the advocates and a doctor with a view to divorce her and had been subjecting her to cruelty.