DUMNI Vs. SARAN

JUDGEMENT

(1.) The petitioner Mst. Dumni's application for maintenance under Section 488, Cr. P. Code, was dismissed by a Magistrate first class on 8-12-1952. She put in a fresh application on 29-12-1952 on the allegation that after the dismissal of her first application she went to her husband's house with the object of living with him but was turned out by him on 13-12-1952 after being beaten, and that since then the husband had refused and neglected to maintain her.

(2.) The learned Magistrate, who incidentally was the same who had dismissed the previous application, dismissed the second application, without making any enquiry on the ground of the first application having already been dismissed and there being no fresh ground in the second application.

(3.) The learned Sessions Judge endorsed these findings. I have heard the learned counsel for the parties and am of the opinion that in this view both the Courts below were in error. From what has been stated above it is clear that the petitioner did set forth allegations in her second application which related to certain events that are said to have taken place after the dismissal of the first application. That being so, the second application was maintainable since it is well established that a subsequent application under Section 488, Cr. P. Code based on fresh facts is not barred by the dismissal of a previous application:-- 'Avudai Ammal v. Subramania Pillai', 2 Weir 633 (A).