MANUBAI Vs. SUKHDEO

JUDGEMENT

(1.) This application under S.482 of the code of Criminal Procedure 1973 (for short 'the Code') is directed against the revisional order dt. 23-3-87 passed by the 3rd Additional Sessions Judge Dhar Camp Manawar in Criminal Revision No. 18 of 1986 whereby the petitioner's revision against the order passed by the Magistrate rejecting her application under S.125 of the Code, to make monthly allowance, for her maintenance, has been dismissed.

(2.) Learned inquiring Magistrate has disallowed the petitioner's application on the ground that she has been unable to prove that there has been neglect or refusal on the part of her husband - the non-applicant to maintain her.

(3.) The revisional Court has found that on the material on record, the impugned order is sustainable and no interference in exercise of the revisional jurisdiction was called for.