GAURAV Vs. ASHU

JUDGEMENT

(1.) Main Case:Gaurav has filed this petition under Section 482 of the Code of Criminal Procedure (in short - Cr. P.C.), assailing judgment dated 08.05.2012 (Annexure P-1), passed by learned Judicial Magistrate Ist Class, Narwana and judgment dated 05.12.2012, passed by learned Sessions Judge, Jind (Annexure P-2).

(2.) Respondent Ashu is wife of petitioner Gaurav.

(3.) Respondent filed petition under Section 125 Cr. P.C. seeking maintenance from the petitioner alleging that she has no source of income, whereas the petitioner-husband has income of more than L 30,000/- per month from business being run with his father.