MOHD. IQBAL SHAH Vs. MST. PARVEENA

JUDGEMENT

(1.) PETITIONER is aggrieved of order dated 24th Nov 2008 passed by Ld. Addl. Sessions Judge Srinagar in criminal revision titled Mst. Parveena and Ors. v. Mohammad Iqbal Shah.

(2.) THE ld. Addl. Sessions Judge has set aside the order of the ld. Judicial Magistrate (City Munsiff) Srinagar who had rejected the application of the respondent seeking maintenance from the petitioner Under Section 488 Cr.P.C..

(3.) THE petitioner and respondent No. 1 married and out of the wedlock two children are born. They lived together for quite some time and thereafter separated from each other. The respondent No. 1 filed application Under Section 488 Cr.P.C. against the petitioner in which she claimed maintenance for herself and for two minor children on the ground that petitioner had neglected/refused to maintain her and two minor children.