KRISHAN KAUR Vs. KARTAR SINGH

JUDGEMENT

(1.) This criminal reference has been made by the learned Sessioas Judge, Bhadarwah recommending that the order of the learned Judicial Magistrate, Krishtwar dt. 12-9-1983 may be quashed.

(2.) The facts giving rise to this reference may be briefly stated as under : -

(3.) The petitioner Krishen Kaur filed an application before the learned Judicial Magistrate, Krishtwar U/S. 488, Cr.P.C, stating therein that, the respondent Kartar Singh was her husband, and three children were born to them out of their wedlock. She lived with him for about 10/12 years and thereafter, he deserted her along with her children. She therefore prayed that, the respondent may be ordered to pay maintenance allowance to her along with her children.