SMT. SITA SHARMA Vs. HEERA LAL UPADHYAY

JUDGEMENT

(1.) By way of this petition under Section 482 Cr.P.C., 1973 the petitioner Smt. Sita has approached this court for challenging the order dated 16.07.2015 passed by learned Additional Sessions Judge No.3, Bhilwara in revision affirming the order dated 15.07.2006, whereby learned Judicial Magistrate, Mandalgarh, District Bhilwara rejected the application submitted on behalf of the petitioner under section 125 CrPC, 1973 claiming maintenance from the respondent.

(2.) I have heard and appreciated the arguments advanced by learned counsel for the parties and have gone through the record as well as the impugned orders.

(3.) The thrust of the arguments advanced by Mr. Chudawat was that the respondent himself admitted in his cross-examination that he had contracted Nata marriage with a woman named Rekha. He, thus, urges that there was sufficient cause for the petitioner to reside separately from the respondent and claim maintenance from him. He, thus, implores the court to exercise its inherent powers under section 482 CrPC, 1973 to quash the impugned orders and award wholesome maintenance to the petitioner.