GUDDI BAI Vs. RAGHUVEER

JUDGEMENT

(1.) By way of filing the instant miscellaneous petition, a challenge has been led to the impugned order dtd. 25/10/2018, passed by the learned Judge, Family Court, Baran, in Criminal Case No. 43/2016, by which the application submitted by the petitioner under Sec. 125 Cr.P.C. against the respondent, seeking maintenance, has been rejected.

(2.) None has put in appearance on behalf of the petitioner.

(3.) Learned counsel for the respondent submits that both the petitioner and the respondent were already married with different spouses. In the event of non-registration of their marriage, the petitioner and the respondent resided separately. Hence, the petitioner submitted an application under Sec. 125 Cr.P.C. for getting maintenance from the respondent.