GOPAL KRISHAN SHARMA,J. - (1.) THE main miscellaneous petition under Section 482 Cr. PC is hereby disposed of Ali Mohammed filed the present petition under Section 482 Cr. PC against the judgment dated 12 -2 -1986 passed by the Additional Sessions Judge No. 2, Udaipur by which he dismissed the revision petition of the petitioner.
(2.) SMT . Zaida filed an application under Section 125 Cr. PC in the court of Munsif and Judicial Magistrate Kherwada. She alleged that she was married with Ali Mohammed some 10 years before and had three children from this marriage. Ali Mohammed one year after the marriage started quarrelling with her, used to beat her and he wanted to turn her out from the house on making false allegations against her. He has also married another woman, so she claimed maintenance allowance. Ali Mohammed contested this application. He admitted that he was married with Zaida but denied all other allegations. He has also admitted his marriage to another woman. He had taken a plea that the character of the petitioner Zaida is not good and she is living adulterous life. She was found in the room of Maulana Akbar Ali on one night in presence of so many persons and he had divorced her.
(3.) THE trial court framed four issues. The first issue was with regard to leading adulterous life. The third issue was with regard to maintenance allowance.;