SHISH RAM Vs. SUMITRA AND ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) for quashing of orders dated 1.7.2009 (Annexure P-2); 27.3.2010 (Annexure P-3) and 4.2.2012 (Annexure P-4).

(2.) After hearing learned counsel for the petitioner, I am of the opinion that the present petition deserves to be dismissed. Respondents had filed a petition under Section 125 Cr.P.C. seeking maintenance @ Rs. 5,000/- per month from petitioner Shish Ram.

(3.) Case of the respondents, in brief, was that respondent No.1 Sumitra was married to petitioner Shish Ram about 14-15 years prior to the filing of the petition. Out of the said wedlock, respondent No.2 Sheetal was born. Respondents had been treated with cruelty by the petitioner and were thrown out of the matrimonial home.