VINOD K.SHARMA, J. - (1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed to challenge the order dated 11.2.2005 passed by the learned Sessions Judge, Rohtak confirming that of Additional Chief Judicial Magistrate, Rohtak dated 8.3.2004.
(2.) THE respondent Brahmo, step mother of the petitioner filed an application under Section 125 of the Code of Criminal Procedure claiming a sum of Rs. 1500/- per month as maintenance from the petitioner. The case set up by the respondent-step mother was that she was married to Mange Ram father of the petitioner, who died on 17.6.1996 and out of the said wedlock, one daughter namely Meena Devi was born. Meena Devi is married and is living at her matrimonial home. The agricultural land belonging to Mange Ram has been inherited by the petitioner on the basis of a Will, which was alleged to be forged and a civil suit qua the same is pending.
(3.) IT was further the case of the respondent that petitioner is drawing salary of Rs. 7000/- per month whereas the step mother has no source of income.;