Surya Kant, J. - (1.) Learned Counsel for the petitioner states that pursuant to the order dated February 12, 2004, the entire amount of arrears of maintenance awarded by the courts below has been deposited by the petitioner and thereafter also he has been paying maintenance regularly. Before adverting to the merits of the case, the trial court is directed to release the amount of arrears of maintenance in favour of the respondent herein, forthwith.
(2.) In this petition under section 482 Cr.P.C., prayer has been made for setting aside the order dated April 16, 2003 (Annexure P-1) whereby the Judicial Magistrate First Class, Bhatinda has granted maintenance of Rs.500/- per month to the respondent, as well as the order dated November 21, 2003 (Annexure P-2) dismissing the petitioner's revision petition against the afore-mentioned order of maintenance.
(3.) Both the orders have been assailed by the petitioner mainly on the ground that the relationship of husband and wife between them has not been proved. It is contended that even as per the case of the respondent, only a kareva marriage was performed and since the ingredients of kareva marriage have not been proved, the petitioner is not liable to pay any maintenance.;