M.K. Basu, J.@mdashThis revisional application under Sections 482 Cr.PC is directed against the order dated 7.1.2002 passed by the learned
SDJM, Alipur in Case No. M-244/01 pending before that Court u/s 125 CrPC rejecting a prayer for interim maintenance of the petitioner and
interim award of Rs. 1500/- per month on account of the child till the hearing and disposal of the main petition. The case of the petitioner is as
follows.
She was married to the opposite party No. 2 Promit Sen according to Hindu rites. On 18th June, 1998 soon after the marriage she was subjected
to severe mental and physical torture by the opposite party No. 2 and her in-laws. The opposite party No. 2 was whimsical, selfish and
irresponsible and he used to abuse the petitioner and to pick up quarrel with her every now and then on baseless and false accusations. She used
to be constantly intimidated, threatened and assaulted by the opposite party No. 2 on a number of occasions on the ground of his dissatisfaction in
respect of articles given by her parents during their marriage. Ultimately she was sent by the opposite party No. 2 and her in-laws to her parental
home where she has been residing till now and the expenses of her and her child''s maintenance are being borne by her father. The opposite party
No. 2 neither care to bear any such expense nor paid any visit to her father''s house nor take any information about them. She has no independent
source of income. Under such circumstances she has filed the petition u/s 125 Cr.PC in question claiming maintenance from the opposite party No.
2 on account of herself as well as the child who was born out of this wedlock. The petitioner also filed a criminal case against the opposite party
No. 2 and the other in-laws under Sections 498A and 406 IPC which is in the Court of the learned Magistrate being Jadavpur P.S. Case No.
190/2000. The Police after investigation has submitted a charge sheet in that case against the opposite party No. 2 and the other in-laws and that
case is still pending in the Court of SDJM, Alipur for trial. The opposite party No. 2 is a professional singer and is the owner of an Export oriented
Concern Style as M/s. Super Exports having its office at Mission Road, Bangalore-56, He is also a major shareholder of M/s. Super Plastic
wherefrom he earns more than Rs. 1 1/2 lakhs per month. The petitioner has 10% share in a Travel Agency Firm under this Style M/s. Capri
International which is owned by her mother but the form of business of that Firm is absolutely uncallable and since July 2001 she did not receive
any remuneration from that firm in any manner. She has prayed for grant of maintenance to the tune of Rs. 20,000/- per month for herself and Rs.
10,000/- per month for the child.
2. The learned SDJM after hearing both sides and perusing a document filed by both the parties passed the impugned order rejecting the prayer of
the petitioner for grant of interim maintenance and directing payment of Rs. 1500/- per month by way of interim maintenance for the child. Being
aggrieved by this order the petitioner has preferred this revisional application challenging the same as erroneous and unjustified being passed on the
basis of vague surmises and conjectures.
3. The contention of Mr. Basu, the learned advocate for the petitioner has been that it is not understood wherefrom the learned Magistrate could
draw the conclusion that the petitioner was not a destitute lady and need not require any maintenance. Mr. Basu has criticised the impugned order
as improper and perverse and his findings that the petitioner had some income of her own as totally unwarranted. According to Mr. Basu, the
learned SDJM has not given any reason for coming to such finding and passing the impugned order and being a non-speaking order it has been
rendered liable to be set aside. In support of his contention he refers to the decision reported in S.N. Mukherjee Vs. Union of India, a wherein it
has been held that assigning of reason in an order passed by an Administrative Authority or a judicial forum is of utmost importance and necessity.
This is so because giving of reason is the sine qua non of ajudicial order and is a consequence of the principle of natural justice. Mr. Basu then
submits that the provisions of the Cr.PC having been amended by the Act No. 50 of 2001, a Magistrate is no longer required to keep the amount
of maintenance confined within the limit of Rs. 1500/- and in view of such Amending Act, the limit is only reasonableness. According to him,
considering the standard of living of the parties and the rising price index in respect of the essential articles which are being necessaries the learned
Magistrate ought to have awarded a much higher amount by way of maintenance for the child. So far as the wife is concerned, according to Mr.
Basu, she having no independent source of income is entitled to get a reasonable amount of maintenance from the opposite party No. 2 whose
income has already been mentioned above. Mr. Basu refers to a number of decisions of the Apex Court to bring home his point that the husband is
under a statutory duty to provide maintenance to his married wife and under the shastric mandate also such an obligation has been cast upon the
husband irrespective of whether the wife has got any stridhan properties or even any earnings. Mr. Basu''s further contention is that in view of the
Central Amendment of Section 125 of the Cr.PC the limit of award of maintenance under the said section need not be confined to Rs. 1500/- and
the learned Magistrate is now at liberty to award a higher amount if found justified or necessary. The question, however, has been raised as to
whether the said amendment has got any retrospective effect, that is to say, whether the pending proceedings should be governed by the same.
Inasmuch as, it came into force with effect from 24th September, 2001 when this proceeding had already been pending. Mr. Basu has strenuously
argued that such a beneficial legislation will have retrospective effect and such pending proceedings will come under its purview. In this connection
he refers to the decision reported in (1) AIR 1941 38 (Privy Council) (2) Alembic Chemical Works Co. Ltd. Vs. The Workmen, (3) The Bengal
Immunity Company Limited Vs. The State of Bihar and Others, (4) AIR 1978 SC 741 (5) AIR 1991 SC 1256 and (6) 2000 CriLr 179.
4. As against this, Mr. Gooptu, the learned advocate for the opposite party No. 2 has argued that the petitioner cannot be entitled to get any
award of maintenance for herself, because she has an independent source of income, a fact which is prima facie established from the document,
namely, Income Tax Return submitted by her before the Income Tax Authority and the learned Magistrate was perfectly right refusing to award
any interim maintenance at this stage after being satisfied prima facie from the documents filed by the parties that the petitioner having submitted
Income Tax Return had definitely some source of income of her own and in view of the legal position she could not be entitled to get any
maintenance from the husband. Mr. Gooptu draws my attention to pages 80 to 83 of the LCR. The Income Tax Statement pertaining to the
Assessment Year 1999-2000. The next contention of Mr. Gooptu is that the amount of Rs. 1500/- as awarded for the child would not be
enhanced, inasmuch as, the amendment of Section 125, Cr.PC as pointed out by Mr. Basu cannot have any retrospective effect. In support of the
contention he cites the following reference:
(1) Y. Arul Nadar Vs. The Authorised Officer, Land Reforms, Thanjavur, wherein it has been held that as per the general rule when an
amendment is introduced in the statute governing the case already pending, the rights and obligations of parties should be decided only according
to the law which existed when the action was begun unless a clear contrary intention is evident in the Amending Act and there could not be any
imputation of retrospective operation to an Amending Act and that could be done only by the Amending Act either expressly or by necessary
implication; (2) Bhagat Ram Sharma Vs. Union of India (UOI) and Others, wherein it has been held that it is a matter of legislative practice to
provide while enacting an amending law that an existing provision shall be deleted and a new provision substituted and such deletion has the effect
of repeal of the existing provision and such a law may also provide for the introduction of a new provision. It bas been further held therein that
amendment is in fact a wider term and includes abrogation or deletion of a provision in an existing statute and an amendment of substantive law is
not retrospective unless expressly laid down or by necessary implication inferred; (3) Kashmiri Lal and Others Vs. Musammat Kishen Dei,
wherein it has been held that inasmuch as the accused had incurred the liability to have his prosecution sanctioned and the complainant on the
dismissal of his application by the subordinate Judge had acquired a right to apply for sanction to the Appellate Court, Section 6(sic) of the
General Clauses Act applied to the case and the repeal of the old Section 195 did not affect the investigation and (4) Saffia Bee and Others Vs. B.
Sathar and Others, wherein it has been held that in case of Motor Vehicles Act being amended and each amending provision providing for no fault
liability cannot be given retrospective effect, because if such retrospective effect was given, then it would definitely affect existing right or obligation
of the owner of the vehicle in question and the insurer for no fault of theirs and it has to be decided in consonance with the law as it stands on the
day of its moving, since it is a matter pertaining to procedure. It has been further held in this judgment that when two interpretation are found
possible regarding the question of retrospectivity, the interpretation that the provision is prospective will be preferred.
5. Mr. Gooptu placing reliance upon the decision reported in Shri Bhagwan Dutt Vs. Smt. Kamla Devi and Another, contends that a wife''s right to
maintenance is not absolute and in determining the amount of maintenance a Magistrate is competent to take into consideration the separate income
and means of wife. Their Lordships in this case have further observed that any other construction would be subversive of the primary purpose of
the section and encourage vindictive wives having ample income and means of their own to misuse the section as a punitive weapon against their
husbands.
6. Mr. Gooptu then contends that Section 125 CrPC is not intended to provide for a full and final determination of the status and personal rights of
the parties at the interim stage and the jurisdiction conferred by this eection on the Magistrate is more in the nature of the preventive rather than a
remedial jurisdiction and it is certainly not punitive.
7. He then submits that his client is suffering from chronic thyroid problems due to which he is undergoing medical treatment under the supervision
of various doctors and a large amount of money has to be mobilised in order to continue his treatment and such facts are borne out from the
medical documents annexed to the written objection filed by this opposite party No. 2 before the trial Court and due to such continued ailment and
long absence from this city he is unable to derive any income from his profession, namely, singing Rabindra Sangeet and consequently he has to
depend on others for his subsistence and medical treatment as has been stated by him on oath in the affidavit.
8. Mr. Gooptu then refers to the decision reported in Savitri Rawat Vs. Govind Singh Rawat, to bring home the point that when affidavits are
submitted by the parties in a proceeding for disposal of interim application u/s 125 CrPC, in the event one version is rejected being untrue or not
credible at the interim stage pending trial, the other is to be accepted prima facie by the trial Court as proved. Mr. Gooptu has further submitted
that the Income Tax Statement of the petitioner pertaining to the relevant year in question, that is, 2000-2001 has not been produced before this
Court, though the learned counsel of the petitioner was so directed and on behalf of the petitioner the submission having been made that no return
has been filed by her for the subsequent Assessment Year it should be taken that the petitioner having violated the mandatory provisions of the law
as she has not submitted the Income Tax Return for the said Assessment Year, she is liable to serious penal consequences under the Income Tax
Act and the Indian Partnership Act.
9. The question for determination in this revisional application is whether the impugned order suffers from any impropriety. By this order the
learned Magistrate has refused to grant any interim maintenance in favour of the petitioner-wife, though he has allowed such maintenance for the
child. The ground on which her prayer for interim maintenance has been rejected appears to have been couched in the following language.
Some unproved documents are filed by both parties in the form of affidavits and counter affidavits. These documents give some hints from which I
prima facie find that the 1st party has some income of her own ................ In view of the above discussed circumstances I think that the 1st party is
not a destitute lady required to be saved from vagrancy.....
10. Such a finding perhaps owes its origin to the existence of the Income Tax Return (annexed to the affidavit) submitted by the petitioner,
Swastika Sen, for the Assessment Year 1999-2000, that is, for the period from 1.4.1998 to 31.3.1999. However, the learned Magistrate has not
made it clear by using express words and that omission has quite pertinently given rise to such a criticism levelled by Mr. Basu against the order.
This lapse may of course be due to a poor power of expression on the part of the Magistrate concerned, but the question which seriously arises is
whether owing to such a reason, owing to the Presiding Officer''s inability to apply the appropriate words in the reasoning part of his order which
may be due to his poor expressive capacity, the order should be thrown away, even though there are good grounds transpiring from the materials
on record justifying the passing of such an order.
11. Section 125(1)(a) CrPC clearly provides that a wife will be entitled to get an award of maintenance, If, inter alia, she is unable to maintain
herself. It follows that if a wife is an employed person or has a business and earns a definite sum by way of regular income and.if the Court finds
such income as sufficient for the purpose of enabling her to earn her livelihood, then certainly she cannot claim maintenance from the husband. This
is the clear dictate of the law and a departure therefrom cannot be permissible. Otherwise, the expression, ""if she is unable to maintain herself''
would lose all its meanings. In the present case, the case of the opposite party-husband is that the petitioner is a 50% partner of a Travelling
Agency along with her mother running in the name and style of M/s. Capri International and moreover, she is a dance-teacher and her collective
income from the aforesaid sources is not less than Rs. 1,20,000/- per annum and this would be disclosed from the I.T. Return submitted by her. A
xerox copy of the I.T. Return submitted by the petitioner before the Income Tax Authority for the Assessment Year 1999-2000 relating to the
period from 1st April, 1998 to 31st March, 1999 has been filed (vide page 80 of the LCR). This return shows that the gross income which she
earned during the said year from her business or profession amounted to Rs. 54,140/- and she paid income tax of Rs. 414/- on this amount during
that year. As against this, the petitioner has stated in her counter-affidavit (vide page 68 of the LCR) that the said Travel Agency has become sick
industry and the petitioner only has a share to the extent of 10% on the business of that Travel Agency and she gets only Rs. 600/- per month. As
regards the Income Tax Return purportedly filed by her, her case is that she was forcibly made to sign this I.T. Return, although she had no income
of her own and she wrote a letter to the Income Tax Commissioner dated 18.8.1999 stating that the I.T. Return in question had not been
submitted by her since she had no taxable income at all and she was a mere student, but it was actually filed by her husband and further that the
said Return though filed does not reflect the correct position. A copy of this letter bearing the stamp of the office of the Income Tax Commissioner
initiating its receipt by the officer has been filed. But this letter practically takes us nowhere. Along with this Income Tax Return mentioned above
statement that (sic) has been submitted showing that the petitioner earned a gross income of Rs. 54,000/- and odd and paid income tax of Rs.
414/- and they included a balance-sheet, self-assessment challan and a valuation return and the said Income Tax Return appears to have been
signed by the petitioner herself. It has got some sanctity in the eye of law. As per the Income Tax Rule an assessee who starts submitting Income
Tax Return has to continue submitting such returns every year. If she ceases to earn any income, even then she has to file a Nil Statement by way
of Return. Moreover, in her petition the petitioner''s own case is that she has 10% share in the said business and she earns only Rs. 600/- per
month. In such an event also she is required to submit a Income Tax Return although her income may not be taxable. But curiously enough, the
petitioner does not make any whisper in her affidavits as to whether she has submitted any such Income Tax Return in the subsequent years.
During hearing of argument, on being approached by me. Mr. Basu, the learned counsel submitted that his client would not file any copy of such
Income Tax Return before this Court relating to the current year. It is not understood whether she has submitted before the Income Tax Authority
any such Income Tax Return at all during the current year or the year in question because of her silence in her petition as to this aspect of the
matter. As a result, it is not clear as to whether any Return has at all be filed, by her for the relevant year before the Income Tax Authority and
accordingly, as argued by the learned advocate for the opposite party, the question of drawing adverse presumption arises. As per the Rule, once
a Return has been filed, one is required to go on submitting such Returns every year irrespective of whether one''s income has fallen or decreased.
Under such circumstances from the fact that the petitioner has not filed any such Income Tax Return for the relevant year, not she has stated on
affidavit that she has not submitted any such Return before the Income Tax Authority for the relevant year, it is to be presumed prima facie that she
is witholding the same and . had it been produced, sufficiently rebutted is a question of fact and cannot be determined without reference to the
evidence which may be adduced by the parties during the inquiry to be held in the main proceeding.
12. At this stage when the question of payment of interim maintenance is under consideration and the evidences are yet to be adduced by the
parties such documents and circumstances should serve as yardstick, only prima facie, to enable the Court to come to a finding and pass an order
touching the question of interim relief. The question raised by the petitioner that the Income Tax Return submitted by her was the result of force or
coercion applied by her husband can be decided only after taking evidence from both sides and cannot be adjudicated upon at this stage simply on
the basis of a copy of letter allegedly written by the petitioner to the Income Tax Authority, particularly when such an allegation does not find place
in her affidavit. It would be unsafe and improper to hold without taking evidence that the Income Tax Return filed by her before the Income Tax
Commissioner, which is an official and authentic document, is falsified by a mere letter allegedly written by her to that Authority,
13. The Income Tax Return prima facie shows that she had an average income of about Rs. 4500/- per month and in view of such earnings of the
petitioner being prima facie found from the record, the Court below was not unjustified in refusing to award any interim maintenance for the wife so
long as the main matter as not heard and disposed of by obtaining evidence from the parties on the prima facie substantial ground that she could
not be said to be unable to maintain herself during the interim period. However, the manner In which the ordering part has been expressed by the
learned Magistrate is not happy. Without holding an enquiry he cannot come to such a finding, viz. ""..... the 1st party is not a destitute lady required
to be saved from vagrancy."" He ought to have used the phrase, ""prima facie"" otherwise such an observation conveys a wrong signal, as if he is
disposing of the issue in the main proceeding once for all -- a course which is fraught with the danger of prejudging of the issue which Is to be
decided after hearing of the main proceeding. It should not be forgotten that interim orders in respect of such matters are only provisional until final
orders are made and such interim relief is granted only subject to what is found and enjoined in the final orders and interim orders which are passed
on a prima facie satisfaction of the presiding officer of the concerned Court on the basis of documents or affidavits may very well be altered, varied
or even totally vacated after considering the evidence both oral and documentary adduced by the parties during hearing of the main matter.
14. It is true, as has been argued by Mr. Basu, that the learned Magistrate has not assigned reasons for coming to his conclusions, for example, he
has said that the first party is found to have some income, but he does not discuss from which documents he makes this observation, although the
fact remains, as I have discussed above, the petitioners drawing an Income regularly has been shown by the document called Income Tax Return.
Similarly, the learned Magistrate has made the observations that from some ''unproved documents'' it has been shown that the lady was not a
destitute person. Here again he ought to have elaborately made a discussion about such documents which he was referring to. In the absence of
doing that his findings have been rendered unreasoned. Another instance of the impugned order''s being vague and confusing is where the learned
Magistrate uses the expression ''gives some hints''. Giving of hints and furnishing of proof are totally different concepts and on the basis of the
former a Court of law cannot pass its verdict either granting or denying a relief sought by any party. Then again, in the concluding part of his order
he says that in view of the ''abovediscussed circumstances'' he thinks that ""the 1st party is not a destitute lady required to be saved from variance"".
According to Mr. Basu, there is no discussion on this point in the least in the body of the judgment and hence the learned Magistrate''s referring to
the ''above discussed circumstances'' is absolutely hollow. He argues that due to such paucity of reasoning the order becomes perverse and on that
score alone it should be given a go-by. But this contention of Mr. Basu is not acceptable to my mind. Simply because reasons have not been
assigned by the trial Court for arriving at a particular finding, although from the materials on record it is prima facie found that there exist some
good grounds for drawing such conclusions, the said order cannot be set aside on the sole ground that the Court below has not recorded such
reasons or grounds. This finding may or may not remain unaltered after evidence as adduced by the parties are considered by the learned
Magistrate during the main hearing, but as an interim order it is quite justified. Since this part of the order does not suffer from any illegality or
infirmity of law I do not find anything to interfere with the same.
15. The next point urged on behalf of the petitioner is relating to the second part of the impugned order and is on the alleged inadequacy of the
amount of maintenance that has been awarded by the learned Magistrate on account of maintenance of the child, namely, Rs. 1500/-. According to
Mr, Basu, on the date on which this order was passed, that is, 7th January, 2002 the amendment of the CrPC in respect of Section 125(d) of the
Code had already come into operation and therefore, the learned Magistrate''s hands were not tied and he was not to be restricted regarding the
quantum of maintenance to be awarded by him under this section within an amount not exceeding Rs. 1500/-. In other words, since by virtue of the
said amendment a Court of Magistrate under this section became entitled to award any sum by way of maintenance which would be deemed to be
reasonable in the circumstances, there was nothing to debar the learned Magistrate from fixing an amount by way of maintained exceeding Rs.
1500/- in order to do justice to the rising price and cost of living index and also to the status and standard of living of the petitioner in particular. In
support of his argument Mr. Basu refers to a host of decisions of the Apex Court as well as of different High Courts. Thus he cites the decision
reported in AIR 1991 SC 1256 (Amirtham Kudumbah v. Sarnam Kudumban) wherein it has been held that in case of a beneficial legislation
whatsoever gives restriction use or constitutes an embargo in the way of giving effect to such a welfare enactment should be removed and
according to Mr. Basu by stretching this logic to the present case, the benefit of this amendment should be extended to the pending cases also. It
may be mentioned here that the above mentioned amendment came into operation on and from 24.9.2001 (vide the Government Notification
concerned). Mr. Basu also refers to the decision reported in AIR 1941 38 (Privy Council) wherein it has been held that the words of remedial
statute should be so construed as to ensure that the relief contemplated under the status in the question may not be denied to the clash intended to
be relieved and on the basis of this ruling it should be taken that the amendment of the CrPC in question should have retrospective operation even
though nowhere that has been mentioned in express terms. Then Mr. Basu relies upon another ruling reported in The Bengal Immunity Company
Limited Vs. The State of Bihar and Others, whereunder Their Lordships enunciated certain principles on the strength of which propagated that ail
beneficial status should be retrospective operation. The next ruling cited by Mr. Basu is reported in Muktinarain Jha and Others Vs. State of Bihar,
and Captain Ramesh Chander Kaushal Vs. Mrs. Veena Kaushal and Others, whrerein it was held that the provisions of Section 125 formed a
major of social justice for the purpose of protection the weaker section and with that end in view, according to Mr. Basu, any legislation containing
beneficial provisions should have retrospective operation.
16. The second line of Mr. Basu''s argument consists in the point raised by him that even if such a legislation is taken to be prospective, even then
there will be no difficulty In granting the relief at the new rate and at the same time maintaining its prospectivity if with regard to a pending
proceeding the new rate is applied only on and from the date when the amendment takes effect. In support of this contention he relies upon the
decision reported in 1999 CriLr 116 and 2000 CriLr 179 (Dhananjoy Samanta v. Sobitri Samanta).
17. As against this, Mr. Gooptu vehemently argues that this petition for maintenance having been filed on 13.4.2001 this amending provision which
came into effect on 24.9.2001 cannot govern this pending proceeding because of the general principle that unless a clear, contrary intention is
evident in the amending Act, it cannot be retrospective and must be prospective. In support of this contention, the decision reported in Y. Arul
Nadar Vs. The Authorised Officer, Land Reforms, Thanjavur, is referred to wherein it has been held that when an amendment is introduced in the
statute governing the cases already pending, the rights and obligations of parties should be decided only according to the law which existed when
the action was begun, unless a clear and contrary intention is evident in the provisions of the amending Act and there could not be imputation of
retrospective operation to an amending Act. He also cites a further couple of reported judgments to get his argument strengthened, namely, (1)
Bhagat Ram Sharma Vs. Union of India (UOI) and Others, & (2) Kashmiri Lal and Others Vs. Musammat Kishen Dei, which I have already
discussed above.
18. Mr. Gooptu raises the question that if the argument of Mr. Basu is taken to its logical extreme, then by virtue of following of such a principle,
namely, giving retrospective effect to such an amending provisions we may be led to an irreconcilable situation. Those cases which were filed
before the coming into operation of such a legislation, but which were pending at the time when it came into operation and as disposed of without
getting the benefit of this enactment will be discriminated against and there may be the emergence of a spate of applications seeking the newly
awarded benefit-- an exigency which the law never encourage.
19. Be that as it may, it should not be forgotten that after all this is an application for interim maintenance and the main maintenance application is
yet to be heard. If this question, namely, whether the abovementioned amendment of Section 125 CrPC should have retrospective effect or not is
decided at this stage, then that may involve the risk of pre-judging of the point falling for determination in the main application u/s 125 CrPC before
the learned Magistrate. This is a stage wherein the question of granting of interim relief is taken up for determination and for that purpose such
thread-bare analysis of the materials on record, vis-a-vis, the legal position will be highly undesirable and also impermissible. The learned
Magistrate has awarded a sum of Rs. 1500/- on account of maintenance of the child by way of interim relief only and that is not the be-all and end-
all of the respective cases of the parties and that amount has been fixed only as a provisional one in view of meet the urgency of the situation and
the proper and final order as regards all related questions touching this application for maintenance will be passed by the Court of Magistrate after
taking evidence from both sides and after hearing their arguments. Hence any observation or verdict given on the controversies raises by the parties
on the questions in issue at this stage will be bound to have repercussions on the merits of the matter when the learned Magistrate will take up the
same for final hearing and in order to avoid such a possibility of pre-judging of the issues awaiting determination by the learned Magistrate I refrain
myself from expressing my views on the contentions of the learned advocate for both sides on this question as to whether the said amendment to
Section 125 of the CrPC in question will have retrospective effective or prospective operation and (sic) the learned Magistrate could have granted
an award of interim maintenance for the child exceeding Rs. 1500/- a month.
20. Instead, I am inclined to fix a time-limit within which the main proceeding u/s 125 CrPC in question may be finally disposed of by the Court
below, leaving the impugned order intact.
21. Accordingly, I do not interfere with the impugned order but I direct the learned Magistrate to finally dispose of the main proceeding, that is, the
application for maintenance u/s 125 CrPC pending before it, within two months from the date of receipt of the LCR without fail. If any of the
parties does not cooperate, the case may proceed according to law notwithstanding such non-participation. While disposing of the main matter on
merits the Court below shall not be influenced by any observation made in this judgment regarding the merits and shall adjudicate upon the same
quite independently according to the law and as per the evidence that may be adduced by the parties before him.
In the result, the revisional application be dismissed. The LCR be sent back immediately to the Court below along with a copy of this judgment and
order.
Interim order of stay, if there is any, be vacated.
Xerox certified copies, if applied for by any party, may be supplied without delay.