Fazlur Rehman vs Sessions Judge and Others

Poonam Srivastav, J.—Heard Mr. K.A. Qayyum, learned Counsel for the petitioner and learned A.G.A. for the State.

The prayer in the instant writ petition is to quash the order dated 19.02.2006 passed by the Special Judicial Magistrate, Basti and order dated 11.1.2007 passed by the learned Sessions Judge, Basti.

According to the petitioner, he divorced his wife Smt. Noor Jahan, respondent No. 4. An application for maintenance u/s 125, Cr.P.C. was filed on 4.4.2006 claiming maintenance for herself and her two minor children aged about 12 and 2 years respectively. The case was numbered as Case No. 56/11/2006. The objections were filed by the petitioner on 27.7.2006 stating therein that he had divorced his wife on account of infidelity and refusal to discharge marital obligations. The amount of Mehar and maintenance allowance for the Iddat period is paid as well as her personal belonging have already been returned and,. therefore, she is not entitled to any maintenance whatsoever. The petitioner also expressed his willingness to maintain the two minor children and made a request that they may be returned back as he is the rightful person and custodian of minor children and, therefore, the application for maintenance is liable to be dismissed. The claim for children and their maintenance was requested by means of an application u/s 125(3) second Proviso Cr.P.C. The petitioner was ready to maintain his children on the condition that they be given in his custody. A request was made to decide the application u/s 125(3) Second Proviso, Cr.P.C. The application was rejected and confirmed in revision which are impugned in the instant writ petition.

I have gone through two orders and taken into consideration the submissions made on behalf of the petitioner. The Court below declined the request of the petitioner holding that the question of custody of the children cannot be looked into in the instant proceedings, the petitioner can very well invoke separate proceedings in a Court of competent jurisdiction and, thereafter, fixed 2.1.2007 for consideration of the application of interim maintenance. The Revisional Court also confirmed the order with an observation that the provisions relied upon by the petitioner are only applicable in case of wife if the husband offers and expresses his willingness to keep her then there can be some justification to go into the said question but so far custody of the children cannot be looked into.

Learned Counsel for the petitioner has relied upon a number of decisions�Guru Prasad v. Smt. Ram Dulari and Anr. 1979 ALJ 286; Jagar Nath Yadav v. Smt. Panwa and Anr. (XX) 1983 ACC 14 and Abdul Hai v. Smt. Nazma Khatoon (XXXIX) 1999 ACC 59.

I have gone through all the three judgments. All of them relate to a case where the husband was ready to keep the wife and the Courts had declined to take into consideration the said willingness. In the instant case, the petitioner has clearly levelled the allegations against his wife that she was unfaithful to him and he has divorced her on this ground and, therefore, she has ho claim to maintenance. So far as the objection of the petitioner is only to the effect that since he was willing to keep the children, the Court should have directed the respondent No. 4 to give custody and on her refusal, she had no right whatsoever to claim maintenance. The three decisions relied upon by the Counsel for the petitioner has no applicability whatsoever to the facts and circumstances of the present case. The writ petition lacks merit and is accordingly dismissed.