KAILASH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal at the admission stage.

(2.) This criminal revision petition petition under Sec. 397 read with.Sec. 401 Cr.RC raised out of the order dated 14.2.2002 passed by the Judicial Magistrate 1st Class No. 2, Alwar, whereby the petitioners application filed under Sec. 125 (5) Cr.RC. was dismissed.

(3.) The marriage between the petitioner and respondent No. 1 was solemnized on 1.9.98. As per the petitioner, the behaviour of his wife right from begining was abnormal and unbecoming of a wife. She ultimately left the company of her husband on 24.12.99 alongwith entire ornaments, cloths etc. The petitioner filed a petition under Sec. 9 of the Hindu Marriage Act for restitution of Conjugal rights. This petition was allowed by the learned Judge Family Court, Jaipur vide its order dated 25.7.2001, of the Hindu Marriage Act for restitution of conjugal rights in the Family Court.