NAND LAL Vs. MASTER KAMAL AND ORS.

JUDGEMENT

(1.) THIS petition is instituted against the judgment dated 2.6.2015, rendered by the learned Addl. Sessions Judge -II, Shimla in Criminal Revision No. RBT 12 -S/10 of 2014/11.

(2.) KEY facts, necessary for the adjudication of this petition are that respondents No. 1 & 2 have filed petition under Section 125 Cr.P.C. through their natural guardian, mother before the JMIC (5), Shimla on 16.10.2004 seeking monthly maintenance. According to the averments made in the petition, the marriage between Smt. Meena Devi and the petitioner Sh. Nand Lal was solemnized in the year 1998 according to local custom. The relation between the parties remained cordial for about 3 months. Thereafter, the petitioner started ill -treating Smt. Meena Devi. She was forced to leave her matrimonial house. She also filed an application before the Gram Panchayat, Baldian seeking maintenance. The petitioner has failed to maintain his children.

(3.) THE learned JMIC (V), Shimla dismissed the petition on 28.7.2010. The respondents filed revision petition before the learned Addl. Sessions Judge -II, Shimla. The learned Addl. Sessions Judge -II, Shimla, allowed the same on 2.6.2015. Hence, this petition.