ANEESH KUMAR Vs. NAVITA CHAUHAN

JUDGEMENT

(1.) Aggrieved by the dismissal of the application filed by the complainant/petitioner under Sec. 311 Crimial P.C. the petitioner has filed the instant revision petition assailing the order passed on 21.8.2018.

(2.) Evidently, it is not in dispute that the respondent has been awarded maintenance at the rate of Rs.3000.00 per month and compensation of Rs.50,000.00 by the learned trial Magistrate and the same has been assailed by the petitioner in appeal before the learned Sessions Judge, which is pending adjudication, wherein during the course of these proceedings, the petitioner moved an application under Sec. 311 Crimial P.C. for tendering in evidence the copy of letter dated 24.7.2015 vide which the petitioner got the information under Right to Information Act from the PIO-cum-Deputy Director of Elementary Education, Hamirpur regarding the employment of the respondent as TGT in S.D. Public School, Hamirpur.

(3.) The only ground of which this application was objected to by the respondent was that the same was not relevant for the present case as it was based on subsequent development, whereas the order of the trial Court was based on merits and the application had been moved with malafide intention just to prolong the litigation.