- (1.) Heard the learned counsel for the petitioner. No one appeared on behalf of respondents despite service.
(2.) This revision petition under sec.397/401 CrPC has been filed against the order dated 03 rd July 2008 passed by the learned Judge, Family Court, Udaipur whereby the court below accepted application of the non-petitioners (wife and daughter) moved under sec.125 CrPC and ordered the petitioner-husband to pay maintenance of Rs.500/- and Rs.300/- per month respectively.
(3.) The concise facts of case are that marriage of petitioner with non-petitioner No.1- Indra Devi was solemnized on 15.5.2002 and out of their wedlock, a daughter nonpetitinoer No.2- Ms Gungun born. It is alleged that after the marriage, the petitioner-husband was beating her and sent her to paternal home even before birth of the child. After birth of the daughter, her father attempted to given understanding to the petitioner-husband to take her wife but he did not agree.;