SHAHIDA Vs. CHHUTTAN KHAN

JUDGEMENT

(1.) An application under section 482, Cr. P.C. against the order of the learned Sessions Judge, Tonk dated 12.12.1984 has been filed by the applicant, which has been admitted. After filing the said application, an application under 5. 482, Cr. P.C. has also been filed by the petitioner with the prayer that while exercising inherent powers the petitioner and her minor son should be granted maintenance to the tune of 300/- p.m. till the disposal of the main application.

(2.) Notice of the said application was given to the non-petitioner, who filed a reply wherein the facts alleged by the petitioner have been denied and it has been stated that no such relief can be granted to the petitioner, because the original application under section 125. Cr. P.C., which was filed in the Court of C.J.M. Tonk was dismissed on the ground that the non-petitioner was willing to keep the petitioner with him and the petitioner always refused to live with the non-petitioner.

(3.) I have heard learned counsel for the parties.