DOLAMANI BARIHA Vs. BISAKHA BARIHA

JUDGEMENT

(1.) Heard Mr. B.S. Dasparida, learned counsel for the petitioner.

(2.) None appears on behalf of the opposite party. The petitioner Dolamani Bariha has filed this application under section 482 of Cr.P.C. challenging the impugned order dated 27.04.2005 passed by the learned Addl. Sessions Judge, Bolangir in Criminal Misc. Case No.17 of 1998 in dismissing the misc. case filed by the petitioner under section 362 of Cr.P.C. for correction of the judgment and order dated 01.05.1996 passed by the said Court in Criminal Revision No.12 of 1995.

(3.) The factual scenario of the case is that the petitioner is the husband of the opposite party Bisakha Bariha. The opposite party filed a petition under section 125 of Cr.P.C. which was registered as Misc. Case No.33 of 1992 in the Court of learned S.D.J.M., Patnagarh claiming monthly maintenance against the petitioner. It is stated in the petition that she earlier instituted a case under section 125 of Cr.P.C against the petitioner which was registered as C.M.C. No.24 of 1978 in the Court of learned S.D.J.M., Patnagarh which was disposed on the terms of compromise between the parties on 13.01.1983.