HAROON RASHID Vs. RAQEEBA KHATOON AND ANOTHER

JUDGEMENT

(1.) This application is directed against the order, dated 9-1-1990 passed by Sri Damodar Prasad, 5th Additional Judicial Commissioner, Ranchi in Criminal Revision No 52/89, affirming the order, dated 22-4-1989 passed by Sri P.P. Pandey, Judicial Magistrate, 1st Class, Ranchi in Misc. Case No. 57/85, whereby and where under the said learned court directed the petitioner to pay a sum of Rs. 8,800.00 to the opposite-party purported to be in terms of Muslim Women (Protection of Rights on Divorce) Act, 1986 (hereinafter referred to as the said Act).

(2.) Shorn of all unnecessary details, the fact of the matter is that on 11-11-1985 the opposite-party filed an application against the petitioner purported to be under Sec. 125 of the Code of Criminal Procedure, 1973 wherein, she claimed maintenance at the rate of Rs. 500.00 per month from the petitioner. The said proceeding was registered as Misc. case No. 57/85.

(3.) On or about 4-12-1986 the petitioner appeared in the said proceeding and filed his show cause on 12-3-1987 wherein, inter alia, he stated that the opposite-party was not entitled to any maintenance as he was ready and willing to keep her with him.