JOYANTA SHIT Vs. LAKSHMI SHIT

JUDGEMENT

(1.) This petition has been filed against the order dated llth January, 1993, passed by the learned Judicial Magistrate, 5th Court, Midna-pore Sadar, in M.P. No. 499 of 1991.

(2.) The opposite party had filed an application under Section 125, Cr. P.C. alleging that she is the wife of the petitioner and had been living with him ever since June, 1990. A child was born out of this wedlock. The petitioner had failed to maintain the child. Hence an application under Section 125, Cr. P.C. was filed.

(3.) Subsequently by an application dated 8.9.1992 the opposite party applied for amending the petition seeking to claim maintenance for her also. The said petition was allowed and the said order is under challenge in this revisional petition.