G.S. Sarraf, J. - (1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. is directed against the judgment dated 16.10.2003 passed by Additional Sessions Judge No. 1, Sikar in Criminal Revision No. 47/2003 dismissing the revision petition filed by the petitioner against the order dated 29.03.2003 passed by Additional Chief Judicial Magistrate, Sikar in Criminal Misc. Case No. 312/2000 whereby the petitioner was awarded maintenance allowance at the rate of Rs. 1,500/ - per month from the date of the order. Heard learned counsel for the petitioner.
(2.) The limited prayer of the petitioner is that under Sec. 125 Cr.P.C., maintenance allowance should have been allowed from the date of the application and not from the date of the order. He has placed reliance on RLR 1990(1)400.
(3.) A bare reading of Sec. 125 Cr.P.C., shows that under Sec. 125(2) Cr.P.C. allowance shall be payable from the date of order or if so ordered from the date of the application for maintenance.;