BANSHI LAL Vs. SMT. CHAU BAI

JUDGEMENT

(1.) This revision petition under Sec. 397 Cr.RC. has been filed by the accused petitioner against the order dated 2.6.2003 passed by the learned Additional Chief Judicial Magistrate, Begun in Criminal Case No.338/2001 by which he allowed the application under Sec. 311 Crimial P.C. filed by the respondents and ordered to produce additional evidence when the proceedings under Sec. 125 Crimial P.C. were fixed for final arguments, be quashed and set aside.

(2.) It may be stated here that the respondent filed an application under Sec. 125 Crimial P.C. against the petitioner for maintenance before the learned ACJM, Begun and reply to that application was filed by the petitioner and evidence of both the parties was recorded and the case was adjourned for final hearing on 25.3.2003 and thereafter the case was adjourned for final hearing on 16.4.2003. Thereafter the respondent filed an application on 14.5.2003 for producing additional evidence and that application was allowed by the order dated 2.6.2003 by the learned Additional Chief Judicial Magistrate inter alia holding:

(3.) Aggrieved from the order dated 2.6.2003 passed by the learned Additional Chief Judicial Magistrate, this revision petition has been filed by the petitioner.