RAM GOPAL Vs. VIDYA DEVI

JUDGEMENT

(1.) Present petition has been filed seeking the following relief:-

(2.) Vide order dated 6.6.2018, passed in application/petition filed under Section 127 Cr.P.C. by respondent/wife, learned Chief Judicial Magistrate has enhanced the maintenance allowance in favour of the respondent and has awarded Rs.5000/- per month maintenance payable to her.

(3.) Revision petition preferred by the petitioner under Section 397 Cr.P.C. stands dismissed by learned Sessions Judge vide impugned order dated 1.11.2018.