GULZAR SINGH Vs. RANI ALIAS RAJ RANI

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure, for quashing the order, dated October 1, 1992 passed by the Sub-Divisional Judicial Magistrate, Abohar, vide which he allowed the application of the respondents under Section 125 of the Code of Criminal Procedure and the order dated May 5, 1993 vide which the Additional Sessions Judge, Ferozepur had dismissed the Revision Petition of the petitioner filed against the order of the Sub Divisional Judicial Magistrate, Abohar.

(2.) RESPONDENTS Rani @ Raj Rani wife of petitioner Gulzar Singh had filed an application under Section 125 of the Code of Criminal Procedure for grant of maintenance for her self and for her minor sons Baljunder Singh and Balbir Singh and minor daughter Reena vide order dated October 1, 1992 the learned Sub Divisional Judicial Magistrate, Abohar allowed the petition under Section 125 of the Code and petitioner Gulzar Singh was ordered to pay maintenance allowance to his wife and the minor children, who are respondents in this petition.

(3.) REVISION petition filed by the present petitioner before the learned Additional Sessions Judge, was dismissed vide his order dated May 5, 1993. Hence this petition under Section 482 of the Code of Criminal Procedure to quash the order of the Sub Divisional Judicial Magistrate, Abohar and the order passed by the learned Additional Sessions Judge, Ferozepur in the Revision Petition filed by petitioner Gulzar Singh.