GANGADHAR Vs. REKHABAI

JUDGEMENT

(1.) HEARD Mr. P.G. Godhamgaonkar, the learned Counsel for the Petitioner. None for the respondent No. 1 though served. The parties will be referred to as husband and wife for the convenience.

(2.) THIS Writ Petition is filed by husband against the order dated 28.6.2002 passed by the Judicial Magistrate, First Class, Gangakhed in Criminal Misc. Application No. 25/1999. by which the learned Magistrate directed him to pay maintenance @ Rs. 300 per month to the wife from the date of application together with Judgment and Order dated 16.11.2002 passed by the learned 2nd Additional Sessions Judge, Parbhani in Criminal Revision No. 84 of 2002, dismissing his Revision.

(3.) IT is stated in the application under Section 125 of the Code of Criminal Procedure that the wife is legally married with the husband and their marriage was solemnized as per the Hindu rites. Though she was maintained properly for a period of 2 years, subsequently the husband started giving ill -treatment to her in order to fulfil his illegal demand of Rs. 25,000 [Rupees twenty five thousand only], golden chain, etc.