BIHARI LAL Vs. KUNDAL DAI

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed against the order dated 17.3.2012 passed by learned Addl. Sessions Judge, Shimla Camp at Rohru in Crl. Revision No.4-R/10 of 2006 and in Crl. Revision No.15-R/10 of 2008, both decided on 17.3.2012 by common order.

(2.) It has been submitted by learned counsel for the petitioner that respondents had filed petition under Section 125 Cr.P.C. which was allowed by learned Addl. Chief Judicial Magistrate, Rohru on 13.11.2002. The respondents filed Execution Petition for executing judgment dated 13.11.2002. The petitioner took the objection that respondent No.1 was not entitled to any maintenance as she was living in adultery. The objection was dismissed on 6.3.2006. The petitioner filed Crl. Revision No.4-R/10 of 2006 against the order dated 6.3.2006.

(3.) The petitioner again filed objections against execution of the judgment dated 13.11.2002. The main objection was that respondent No.1 had been living in adultery and therefore, respondents were not entitled to any amount. The objections were dismissed on 13.10.2008. The petitioner filed Crl. Revision No.15- R/10 of 2008. The learned Addl. Sessions Judge has dismissed Crl. Revision No.4-R/10 of 2006 and Crl. Revision No.15-R/10 of 2008 by common order dated 17.3.2012.