PARAMJIT SINGH Vs. JASWINDER KAUR

JUDGEMENT

(1.) THIS revision has been directed against the order dated 17.5.1999 passed by Sub Divisional Judicial Magistrate, Nawan Shahr, whereby the petitioner was sent to imprisonment initially for one month for default of payment of arrears of maintenance.

(2.) DURING the pendency of an application under Section 125 Cr.P.C., filed by the respondents, they were awarded interim maintenance vide order dated 31.3.1997 from the date of application. During the proceedings, the matter came up on 17.5.1999 for purposes of filing compromise, however, the compromise was not materialised. The counsel for the respondents pressed for awarding maintenance. The learned trial court then ordered the petitioner to undergo imprisonment for default of payment of arrears of maintenance by pressing the impugned order.

(3.) SHRI R.S. Ghuman had been appearing on behalf of the respondents but later on none appeared on their behalf.