JASBIR SINGH SANDHU Vs. GURBINDER KAUR

JUDGEMENT

(1.) THIS petition is for transfer of case No. 38-4, dated 21.11.1984/1.12.1984 (Original application No. 24/20.2.1984 decided on 8.10 1984) now pending before the Judicial Magistrate, 1st Class, Fazilka, to any other-Court having jurisdiction.

(2.) NOTICE of this petition was given to respondent No. 1 as she was also representing her minor son.

(3.) THE petitioner went in revision and the learned Additional Sessions Judge found that there was no illegality or irregularity in the said order but keeping in view the circumstances of this case the revisional court directed the petitioner to pay Rs. 500/p. m. to respondents 1 and 2 as interim maintenance during the pendency of the proceedings under section 125 of the Code of Criminal Procedure w. e. f. 1.12.1985. This amount was directed to be adjusted against the final order. Parties were, therefore, directed to appear in the lower Court on 2.2.1987.