1989 CRI. L. J. 729 ::(1989) 1 CriLC 498 ::(1989) 1 HinduLR 226 ::1989 (2) Crimes 534 ::(1988) 2 Raj LR 426 ::1988 (2) RajLW 256

Rajasthan High Court

Hon'ble Judge(s): N. C. Sharma , J

Criminal P.C. (2 of 1974) , S.125— Maintenance - Grant of, to wife - Absence of proof that wife had sufficient means to support herself - Husband going to another place for service leaving newly wedded wife alone - Allegation that she developed illicit relations with neighbour - Counter allegation that he remarried at place of his service - Wife entitled to maintenance since husband remarried - By wife's intimacy with a single person it could not be said that the was living in adultery. Adultery - Wife's illicit intimacy with single person - Held, she could not be said to be living in adultery. (Para 4 5)