M.A.A.KHAN, J. - (1.) THIS Composite Petition Under Section 397 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) is directed against the combined order dated August 8, 1995 whereby the learned Judge, Family Court at Ajmer decided non -petitioner's Criminal Misc. Application No. 155 of 1991 Under Section 125, Cr.P.C. and three applications of the petitioner being Criminal Misc. Appli - cation No. 208 of 1994 Under Sections 128, Cr. P.C., 209 of 1994 Under Section 127, Cr. P.C. and 333 of 1995 Under Section 125(3), Cr. P.C.
(2.) FACTS , relevant and sufficient to dispose all the points of controversy raised though this petition are these :
(3.) THE parties to this petition are Hindu by faith and religion. The petitioner resides at Delhi and the non -petitioner at Beawar, District Ajmer, Rajasthan. They were married at Beawar on November 14, 1960. The wedlock gave them two children of whom one, born on October 11, 1970, is alive. Since she has become major she has ceased to receive maintenance allowance from the petitioner and there is no dispute between the parties about that It appears that differences arose between the parties and their marriage was dissolved by the Civil Court at Delhi on January 17, 1977 on a petition filed Under Section 13 of the Hindu Marriage Act, 1956 by the petitioner. Appeal, being FAO No. 32/77 filed by the non -petitioner in the Delhi High Court against the order of the Civil Court, was also dismissed on August 9, 1977. The petitioner remarried on May 18, 1981 and is stated to be living happily with his second wife and grown up children.;