HORI LAL Vs. SITA

JUDGEMENT

(1.) HORI Lal petitioner by means of this criminal miscellaneous seeks the quashing of the order dated 4-11-89, Annexure P. 1, passed by the Addl. Chief Judicial Magistrate, Ferozepur and order dated 11-7-1990, Annexure P-2, passed by the Addl. Sessions Judge.

(2.) THE facts are not disputed and may be briefly enumerated.

(3.) THE main argument of the learned counsel for the petitioner is that under the provisions of section 125(3), Cr P.C. the respondent could not have claimed maintenance for more than a year. Thus, his objections should have been allowed.