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Non-Reportable  IN THE SUPREME COURT OF INDIA

             CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1691 OF 2009

    SMT. MUNNI BAI      ... APPELLANT(S)                  VS.

BHANWARILAL AND ANR.     ... RESPONDENT(S)

       J U D G M E N T

Anil R. Dave, J.

1. Here the appellant is a miserable lady who has not  been  maintained  by  her  husband.   It  appears  from  the  record  that  respondent  No.1-husband  had  been  convicted  for committing the offence of bigamy but the appeal filed  against the said order was pending at the relevant point  of time.  We are not sure whether in the said appeal  respondent No.1 has succeeded.    2. Be  that  as  it  may,  the  fact  remains  that  the  appellant is not paid any amount of maintenance though  she is staying separately.  3. In the aforesaid circumstances, it cannot be said  that  the  appellant  is  staying  separately  without  any  justifiable  reason.   In  our  opinion  she  should  be  maintained by respondent-husband.   4. Looking at the facts of the case, we set aside the  impugned order passed by the High Court and remand the  matter to the trial court so that after considering the  

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evidence, the trial court may take appropriate decision  regarding payment of maintenance. 5. The appeal is disposed of as allowed. 6. Parties  to  the  litigation  would  remain  present  before the Chief Judicial Magistrate, Tonk, Rajasthan on  25th November, 2015 at 11.00 a.m. so that the proceedings  can be commenced.

   .................J.         [ANIL R. DAVE]

....................J. [ADARSH KUMAR GOEL]

New Delhi; 15th October, 2015.           

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