KAPUR CHAND Vs. SATYA DEVI

JUDGEMENT

(1.) Petitioner has approached this Court invoking provisions of Sec. 482 Cr.P.C for setting"aside order dtd. 6/6/2019, passed by learned Judicial Magistrate First Class, Anni, District Kullu (JMFC) in Miscellaneous Application No.29"4 of 2018, titled as Satya Devi and another vs. Kapur Chand, whereby an application/objection preferred by petitioner, under Sec. 127 of Cr.P.C has been rejected.

(2.) Brief facts of the case are that respondent No.1, claiming herself legally wedded wife of the petitioner, had filed an application No.13"4 of 2008, titled as Satya Devi vs. Kapur Chand, under Sec. 125 of Cr.P.C for grant of maintenance to her and her daughter. The said application was allowed vide order dtd. 11/3/2010, and petitioner was directed to pay Rs.350.00" and Rs.250.00" per month as maintenance allowance to respondents No. 1 and 2, respectively

(3.) Petitioner had assailed aforesaid order dtd. 11/3/2010, by preferring an application No.61"4 of 2011 under Sec. 126 (2) Cr.P.C. The said application was dismissed by Judicial Magistrate First Class, Anni, District Kullu, vide order dtd. 25/4/2015.