REHMAN MIR Vs. MST SARA BEGUM

JUDGEMENT

(1.) IN my opinion the reference made by the learned Sessions Judge must he accepted.

(2.) THE respondent. Mst Sara, brought an application under Section 488. Criminal P. C. , against Rehman Mir her husband, alleging that he had neglected her for three years prior to the filing of the application. He was well-to-do and should be ordered to pay her maintenance at the rate of Rs. 60. In para 2 of the petition she has said that from the very date of the marriage the treatment of her husband with his wife was uncivilised and cruel. It would not be free from danger for the wife to live with her husband.

(3.) IN reply the husband has stated in para 2 of his objections that he was prepared to maintain his wife. He had sent a number of respectable persons to persuade her to live with him and sent her notices also to that effect but she had refused because her father would not permit her to live with him.