JUHURUDEEN Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) Petitioner/husband has preferred this revision petition challenging the order dated 27th November, 2008 passed by Additional Sessions Judge (Fast Track) No.4, Bharatpur Headquarter, Deeg in Criminal Revision Petition No.34/2008, whereby a revision petition filed by respondent No.2 was allowed and it was directed that respondent No.2 Mst.Sameena will be entitled to get maintenance from the date of application till 23rd September, 2001 @ Rs.500/- per month and from 24th September, 2001 onwards @ Rs.1,000/- per month.

(3.) There is a delay of 272 days in filing the revision petition, therefore, petitioner has filed an application under Section 5 of the Limitation Act. Petitioner has tried to explain the delay by mentioning that delay in filing the revision petition is not intentional and it is taken place due to reasons beyond the reasonable control of petitioner.