SAIYED MOONNAUDDIN RIZAUDDIN Vs. NURJAHANBEGUM SAYED MAYUDDIN AND ANOTHER

JUDGEMENT

(1.) The wife filed application for maintenance under Section 125 of the Code of Criminal Procedure. During the proceeding of the said application, two applications were given on her behalf for the production of post-card and two inland letters. The learned trial magistrate did not allow the production thereof. The wife preferred revision application against the aforesaid order rejecting production of documents to the court of Sessions Judge, Bharuch, who allowed the production of the said documents. The husband preferred revision application before the High Court against the aforesaid order of the Sessions Judge. Held, that the impugned order of the learned Sessions Judge was illegal being in contravention of Section 397(2) of the Code.