(1.) THIS is an application by the complainant wife of Dattu Gawali for maintenance under Section 488 of the Criminal Procedure Code. The Magistrate passed the following order:-- The husband of the applicant is willing to give her juwari four maunds, one lugada, Choli, and Rs. 12 cash every year. As he gives her maintenance I direct that the applicant should get the above maintenance every years from Dattu Mhadev of Narkhed.
(2.) THE District Magistrate has referred the case to this Court with a request that the order should be set aside as not being in conformity with the provisions of Section 488, Criminal Procedure Code. We think that that section only permits of the Court directing a monthly payment of money, and that the present order directing a mixed payment in kind and in cash every year is contrary to the terms of the section. We, therefore, set aside the order, and direct the Magistrate to pass a proper order under Section 488, Criminal Procedure Code.