MAHESH CHANDRA SHARMA, J. - (1.) BY filing instant criminal revision the petitioner has challenged the order dated 10.10.2007 passed by the judge, Family Court, Ajmer in case No. 171/2005 by which he allowed the application filed by the respondents under Section 125 Cr.P.C. and directed the petitioner to make payment of Rs. 1200/ - to her and Rs. 800/ - to her son Nishu.
(2.) BRIEF facts of the case are that non -petitioner No. 1 filed and application under Section 125 Cr.P.C. before the Family Court, Ajmer stating therein the marriage between the petitioner and non -petitioner No. 1 solemnized on 26.11.2001 as per Hindu Rites and Customs. From the wedlock non -petitioner No. 2 gave a birth to a male child (non -petitioner No. 2). She further stated in the application that she had seen the petitioner in suspicious circumstances with his Bhabhi, for this she made a complaint to the mother -in -law but the petitioner continued to live in adultery, the result of which the non -petitioner No. was treated with cruelty. She was also given beaten mercilessly on 23.12.2003. She prayed to make payment of Rs. 5500/0 - as maintenance amount. The petitioner filed reply to the said application wherein the allegations leveled by the non -petitioner No. 1 were specifically denied. The allegations of adultery has also been specifically denied.
(3.) THE Judge, Family Court, Ajmer after hearing allowed the application filed under Section 125 Cr.P.C. by the respondent and directed to make payment of Rs. 1200/ - to her (non -petitioner No. 1) and Rs. 800/ - to her son Nishu (non -petitioner No. 2) vide order dated 10.10.2007.;