R.RAJESH Vs. KALAIYARASI

JUDGEMENT

(1.) This criminal revision case is filed against the order passed by the Family Court, Vellore, Vellore District, in Crl. M.P. No. 358 of 2016 in F.C.M.C. No. 77 of 2014 dated 20.10.2016.

(2.) The respondent-wife filed Crl. M.P. No. 358 of 2016 in F.C.M.C. No. 77 of 2014 before the Court below viz.,Family Court, Vellore, Vellore District, seeking a direction under section 125(3) of the Code of Criminal Procedure, 1973 to direct the husband, the petitioner herein, to pay the maintenance arrears for the period of 20 months amounting to total sum of Rs. 4,00,000/- and on his failure, he may be sentenced to imprisonment for a period of 20 months.

(3.) Considering the said provision, the Family Court, Vellore, Vellore District, has passed the following order.