SANJEEV KUMAR Vs. SATYA DEVI

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Section 482 Cr.P.C. read with Article 227 of the Constitution of India against the judgment dated 20.09.2018, passed by learned Sessions Judge, Hamirpur, H.P., whereby the revision filed by the petitioner was dismissed and order dated 28.04.2015, passed by the learned Chief Judicial Magistrate, Hamirpur, H.P., in proceedings under Section 125(1)(d) Cr.P.C., i.e., application for grant of maintenance to respondent No. 1 at the rate of Rs. 4,000/- per month from the date of petition in the learned Trial Court, was affirmed.

(2.) The facts giving rise to the present petition can be encapsulated as under:

(3.) I have heard the learned Senior Counsel/counsel for the parties and gone through the available records.