MANOJ KUMAR GARG, J. - (1.) Instant misc petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 16.11.2018 passed by District and Sessions Judge, Sirohi by which the Revisional Court dismissed the revision petition filed by the petitioner and affirmed the order dated 14.10.2017 passed by learned Additional Chief Judicial Magistrate, Sheoganj, District Sirohi by which the learned Trial Court allowed the application filed by the respondent wife and ordered to pay maintenance to the wife in the sum of Rs. 8000/- per month.
(2.) Brief facts of the case are that respondent wife preferred an application under Section 125 Cr.P.C. for grant of maintenance in the Court of learned Additional Chief Judicial Magistrate, Sheoganj in which she mentioned that marriage of petitioner and respondent No. 2 was solemnized as per Hindu rites. After marriage, a son Himanshu was born out of the wedlock. It was alleged that right from the marriage, the petitioner husband and his family members harassed the respondent No. 2 Smt. Urmila demanding dowry and turned her out. It was alleged that petitioner is doing business in the name of Ajanta Electronics and therefore, maintenance in the sum of Rs. 25,000/- per month may be granted.
(3.) The Court issued notice to the petitioner but he could not appear and an ex-parte order was passed passed by learned Additional Chief Judicial Magistrate, Sheoganj vide order dated 14.10.2017.;