KEDAR NARAIN Vs. MULIBAI AND ANOTHER

JUDGEMENT

(1.) This is an application under Sec. 482 of the Criminal Procedure Code, 1973 (for short 'the Code') for setting aside the revisional order dated 20.8.87 passed by the IInd Additional Sessions Judge, Dewas in Cr. Revision No. 38/86 preferred by the petitioner against the Magisterial order making a monthly allowance in the sum of Rs. 100.00 and Rs. 75.00 respectively in favour of non-applicants 1 and 2 has been dismissed.

(2.) Circumstances giving rise to the application are these. The non-applicant No. 1 filed an application under Sec. 125 of the Code alleging that she is the legally married wife of the petitioner and the non-applicant No. 2 is their daughter.

(3.) After inquiry the learned Magistrate partly allowed the application and made the order referred to above.