SANJAY KUMAR Vs. TRISHLA DEVI & ANOTHER

JUDGEMENT

(1.) By way of this petition, petitioner has prayed for the following relief:-

(2.) Brief facts, necessary for adjudication of this petition, are that in an application filed under Section 125 of Cr.P.C., by the present respondents, vide order dated 06.03.2010, the Court of learned Judicial Magistrate, 1st Class, Ghumarwin, District Bilaspur, H.P., has ordered the petitioner herein to pay an amount of Rs.3000/- per month as maintenance to present respondent No.1 and Rs.2000/- per month to the present respondent No.2, who were applicants No.1 and 2 respectively before the trial Court.

(3.) Record demonstrates that in Revision, the aforesaid order stands upheld by the the Court of learned Sessions Judge, Bilaspur, in Criminal Revision No.4 of 2010, titled as Sanjay Kumar vs. Smt.Trishla Devi & another.