BALARAM BHOI Vs. SMT. SANJU BHOI

JUDGEMENT

(1.) HEARD at length.

(2.) THIS criminal revision is disposed of at the stage of hearing on admission on consent and active participation in the hearing by both the parties and upon perusal of the L.C.R.

(3.) IN short, the case of the opposite party is that she is the legally married wife of the Petitioner and she has been deserted after being ill -treated. The Petitioner has contested the case alleging opposite party's adulterous conduct and staying with one Kalu Bhoi and the child being illegitimate. The prayer for interim maintenance was also contested by the Petitioner on the same grounds.