RADHESHYAM Vs. UMA DEVI

JUDGEMENT

(1.) This revision petition by the husband is directed against the revisional order dated 14-12-1983 passed by the IInd Additional Sessions Judge, Shajapur in Criminal Revision No. 71 of 1983.

(2.) Circumstances giving rise to the revision petition are these. The non-applicant on 23-12-1982 filed an application under Sec. 125 of the Criminal Procedure Code, 1973 (for short 'the Code') alleging that after staying with the present petitioner for about 4 years as his wife, she had to leave for her parental home due to cruelty perpetrated on her by the latter and that about 4 years prior to the filing of the application, the petitioner has married another woman.

(3.) The petitioner controverted the allegation of cruelty.