MOHD AYYUB Vs. ZEENAT BANO

JUDGEMENT

(1.) By filing instant criminal revision the petitioner has challenged the order dated 28.11.2007 passed by Family Court S.No. 1, Jaipur in regular case No. 142/2003, by which he directed the petitioner to make payment of Rs. 750/- to respondent No. 2 and Rs. 750/- to respondent No. 3 as maintenance from 28.11.2007 and rejected the application under section 125 Cr.RC. moved by the respondent No. 1.

(2.) Brief facts of the case are that marriage of petitioner No. 1 was solemnized with respondent No. 1 as per Islamic rituals and Shariat. During the marital bond and during the marital life respondent begot three children, one of them died after illness and two daughters are alive namely Shehnaz and Yasmin.

(3.) After four years petitioner respondent No. 1 left the matrimonial home without any reason along-with both the daughters. Petitioner tried hard to take the respondents but with no result. Ultimately the petitioner filed an application for restitution of conjugal rights before the Court of Civil Judge (Jr. Div.) Sikar (for short 'the trial Court').