RAVI S/O LAXMANA Vs. LALITHA

JUDGEMENT

(1.) Petitioner is aggrieved by the order dated 01.10.2012 passed by the Fast Track Court and learned Sessions Judge in Crl.R.P.No.60/2012 whereby the order dated 07.03.2012 passed by the learned Civil Judge and JMFC, Holenarasipura in Crl.Misc.No.314/2010 is set aside and the petitioner is directed to pay a monthly maintenance of Rs.1,000/- to respondent No.1 and Rs.750/- each to respondents No.2 and 3 from the date of petition till life time of the petitioner and till the marriage of respondents No.2 and 3.

(2.) Heard learned counsel for the petitioner. Learned counsel for respondents is absent. Perused the records.

(3.) There is no dispute with regard to relationship between the parties. Petitioner herein is the husband of respondent No.1 and father of respondent Nos. 2 and 3. Respondent No.1 filed Crl.Misc.Petition No.314/2010 under Section 125 of Cr.P.C. claiming maintenance for herself and for respondents No.2 and 3 on the ground that since 2006 petitioner herein neglected to look after and maintain the respondents in spite of possessing sufficient means.