LAXMI NARAYAN Vs. SMT. SUSHILA & ANR.

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The instant misc. petition has been filed on behalf of the petitioner husband challenging the order dated 21.9.2011 passed by the learned Sessions Judge, Banswara in Criminal Revision No. 30/2011, whereby the Revisional Court rejected the revision filed by the petitioner and affirmed the order dated 3.5.2011 passed by the learned Judicial Magistrate, First Class, Bagidora whereby the learned Judicial Magistrate rejected the application filed by the petitioner under Sections 127 and 205 Cr.P.C.

(3.) Succinctly stated the facts necessary for the disposal of the instant misc. petition are that the respondent herein, who is the petitioner's wife, filed an application under Section 125 Cr.P.C. in the Trial Court in the year 1991. The said application was rejected on 24.1.1998. The respondent filed a revision against the rejection of her application. The Revisional Court vide order dated 6.9.2000 allowed the revision and directed that the respondent shall be entitled to receive a sum of Rs.500/- per month as maintenance from the petitioner from the date of filing of the application. The petitioner assailed the said order by way of a misc. petition before this Court being S.B. Criminal Misc. Petition No. 558/2000. This Court partly accepted the said misc. petition and modified the order dated 6.9.2000 and made the same effective from the date of Revisional Court's order dated 6.9.2000 instead of the date of filing of the application.