Harbans Lal, J. - (1.) Heard learned counsel for the parties.
(2.) This revision petition has been filed against the order of the learned Judge,Family Court, Kota in Criminal Misc. Case No. 189/99 whereby the application of the non- petitioner/ applicant under Section 125 Cr.RC. was accepted and the petitioner has been directed to make payment of maintenance of Rs. 500/- each to the non-petitioners no.1 and 2.
(3.) Briefly stated the relevant facts are that the non-petitioners filed an application on 23.3.99 under Section 125 Cr.PC. before the learned lower court pleading therein that the non-petitioner no.1 was married with the petitioner and soon after marriage, he started torturing her and subjecting her to cruelty and beating by making demand of dowry whereupon she lodged a criminal case for an offence under Section 498-A I.RC. which is pending in the Court. She was ultimately turned out of the house on 25.1.99. She further alleged that her husband is earning Rs. 6000/- per month from his service a Accountant in the Railway Department and she was to means of livelihood. She claimed maintenance of Rs. 1,000/- per month. After hearing the parties, the learned lower court passed the impugned order, against which this revision has been filed.;