KULDEEP SINGH Vs. JOGINDER KAUR

JUDGEMENT

(1.) WHEN Criminal Miscellaneous Application Nos. 6039 and 6040 of 2001 filed in Criminal Miscellaneous Application No. 9596-M of 1995 were placed for hearing before this Court on February 26, 2004, the case was adjourned for today with the observations that on the adjourned date, the main case will be taken up for arguments.

(2.) CRIMINAL Miscellaneous Application No. 6039 has been filed for setting aside the order dated January 6, 2001 passed by Sub Divisional Judicial Magistrate, Phul vide which conditional warrants of arrest of respondent have been issued on account of non-payment of maintenance allowance as ordered by the court, and Criminal Miscellaneous Application No. 6040 of 2001 has been filed for staying the operation of said order.

(3.) THE petitioner-husband filed the main petition under Section 482 Cr.P.C. against the order dated November 9, 1993 passed by the Sub-Divisional Judicial Magistrate, Phul vide which on the application filed by the respondent-wife and her minor son under Section 125 Cr.P.C., maintenance at the rate of Rs. 300/- per month for the wife and at the rate of Rs. 200/- per month for the minor child was granted. The said order was confirmed by the learned Additional Sessions Judge, Bhatinda in the revision petition filed by the petitioner vide his order dated April 26, 1995. In the main petition, the petitioner has challenged both the abovesaid orders.