RAHUL SHARMA Vs. RAJNI DEVI AND ANOTHER

JUDGEMENT

(1.) This petition has been filed by the petitioner against order dated 23.04.2018, passed by the Court of learned Chief Judicial Magistrate, Sirmaur District at Nahan, vide which, application filed by the petitioner for conciliation of the dispute has been dismissed and in default to pay maintenance to the respondents, he has been sent to imprisonment for one month.

(2.) Brief facts necessary for adjudication of this petition are as under:

(3.) This order was assailed by the petitioner before this Court by way of Cr.MMO No. 242 of 2017. Said petition was disposed of by this Court vide judgment dated 25.8.2017 in terms of settlement arrived at between the parties, with the condition that in case the petitioner did not comply with the undertaking so given by him, then the parties will be at liberty to revive their respective cases.