- (1.)THIS revision is directed against the order dated 14-1-1981 of Shri R. C. Sharma, Sub Divisional Judicial Magistrate, Hamirpur, dismissing the wife's application for maintenance under Section 125 of the Code of Criminal Procedure.
(2.)IT is not in dispute that the petitioner and the resppndent were duly married. The wife made an application under Section 125, Cr. P. C. alleging that the husband is ill-treating her because of her black complexion and has developed illicit relations with one Kanta who was employed in the same place where the husband was working. The wife also averred that she was being kept in village Bishnu whereas the husband was working at Bilaspur, and that she was maltreated at that place also.
(3.)THE husband resisted this application. After denying all the allegations made by the wife, the husband alleged that the wife was leading an unchaste life.
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