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High CourtsSingle Bench(1997) 07 AHC CK 0032

Balak Ram vs Smt. Satyeswari Devi and Another

Allahabad High Court · Decided on 28 July 1997 · Citation: (1997) 21 ACR 986

HON’BLE JUDGES
K.D. Shahi, J
CASE NUMBER
Criminal Revision No. 572 of 1984

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Judgment

2 paragraphs · 172 words

K.D. Shahi, J.—The case is taken up on the revision of the list. None appears for the revisionist. I have examined the record. Smt. Satyeshwari Devi has filed an application u/s 125, Code of Criminal Procedure for maintenance. The learned Magistrate has allowed a monthly maintenance of Rs. 300 on 20.2.1984. In the grounds of revision, it is alleged that there is no proof of neglect to maintain. According to own admission of the revisionist, he had married with other girl and in the petition u/s 488, Code of Criminal Procedure there was a compromise that the applicant shall reside separately and since then, she is residing separately. The applicant has agreed to give 2.25 acres of land to the opposite party No. 1, that has also not been given to her. This is sufficient proof of neglect.

2.

I do not find any illegality, irregularity and perversity in the judgment recorded by the learned Magistrate. The revision has got no force and is summarily rejected. The order dated 9.3.1984 stands vacated.