(1.) M.CrC No. 2059/2006 and Cri. Revision No. 498/2006. Shri R.P. Singh, Advocate for wife namely Usha (hereinafter referred to as 'wife'), the applicant in Cri. Revision No.498/2006 and the respondent in M.Cr.C.No.2059/2006. Shri Brijesh Sharma, Advocate for husband namely Narendra (for short 'husband'), the respondent in Cri. Revision No.498/2006 and the petitioner in M.Cr.C.No.2059/2006. Arguments heard.
(2.) This common order shall govern disposal of both the cases as they are interlinked.
(3.) The M.Cr.C is the petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code'), for quashing the order date 28.3.2006 passed by First Additional Sessions Judge, Ashoknagar in Cri. Revision No. 248/2005 whereby the maintenance order, under Section 125 of the Code, passed on 24.10.2005 by Shri P.C. Gupta, JMFC Ashoknagar in MJC No. 43/ 2004, was modified. As an obvious result, the husband is now required to pay a monthly sum of Rs. 1,500 as maintenance allowance to the wife w.e.f. 24.10.2005.