MOHINDER PAL Vs. STATE

JUDGEMENT

(1.) THIS criminal misc. petition is directed against the order of Additional Sessions Judge, Jalandhar, dated 13-6-1988, whereby, the order of the Judicial Magistrate 1st Class Nawan Shahr dated 25-2-1987 granting maintenance to Kashmir Kaur to the tune of Rs. 200/- per month from the date of application, was upheld.

(2.) IN brief, the facts relevant for the disposal of this petition, are, that Kashmir Kaur claimed maintenance under Section 125 of the Code of Criminal Procedure from her husband Mohinder Pal, on the ground that she was maltreated by her husband, who did not like her, and proclaimed that she was not from an affluent family. It was also pleaded that after maltreatment, she was turned out from her matrimonial home. Subsequently by misrepresentation and assuring her that he would behave properly, he brought her back to his home. In a fraudulent manner got her signatures on certain blank papers, and, again turned her out from his house.

(3.) THIS petition was opposed by the husband on the ground that his wife started living in adultery, and, a divorce was mutually sought Other averments in the petition were denied.