AMBARAM Vs. RESHAMBAI

JUDGEMENT

(1.) This revision petition is directed against the order dated 15-9-1983 passed by the Judicial Magistrate First Class, Ujjain in Misc. Cr. Case No. 10 of 1981 whereby non-applicant Reshambai's application under Sec. 125 of the Cr. P.C. 1973 (for short 'the Code') against her husband the present petitioner, has been allowed.

(2.) Circumstances giving rise to this petition are these. It is not in dispute that the parties are Hindus and 15 years prior to 12.6.81 they were united in wedlock. There are four minor children born of this wedlock. Prior to this marriage, the parties had been married to other persons.

(3.) The non-applicant was divorced after her marriage with the petitioner whose first wife is still living with him.