TULSI RAM Vs. MANJU

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and perused the file of the case.

(2.) This petition is directed against the order dated 9th December, 96 passed by the Additional District Judge, Rajsamand in Criminal revision No. 21/96, whereby the Additional Sessions Judge dismissed the revision petition and maintained the order dated 14th February, 95 passed by the Additional Chief Judicial Magistrate, Nathdwara in criminal misc. case No. 112/93, whereby he granted maintenance allowance to Smt. Manju.

(3.) It appears that Smt. Manju, non-petitioner in this case, filed a petition u/S. 125, Cr.P.C. in the Court of Additional Chief Judicial Magistrate, Nathdwara. In the petition, she has stated that she was married to Tulsi Ram (petitioner in the case) and that after her marriage she gave birth to one boy, who is alive and that she was treated cruelly, therefore, it was not possible for her to live with her husband and that she had no means of subsistence and that she was in need of maintenance allowance. The application filed by Smt. Manju was contested by the petitioner Tulsi Ram.