S.K. SURI Vs. KOMAL

JUDGEMENT

(1.) THIS order shall dispose of Criminal Revision Nos. 1075 and 1076 of 1988 arising out of proceedings initiated by the wife under Section 125 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Code).

(2.) THE challenge in Revision No. 1075 of 1988 is to the order dated 6.7.1988 passed by the trial Magistrate refusing to dismiss the petition in default on account of absence of the wife before the trial Court, whereas in revision petition No. 1076 of 1988 the challenge is to the order dated 20.8.1988 when the wife has not again appeared and the Court granted time for appearance of the wife on the next date of hearing.

(3.) IN order to appreciate the nature and scope of proceedings under Section 125 Cr.P.C., it would be necessary to examine the purpose, history and scope and nature of the proceedings.