SUNIL RAJAK Vs. MANISHA RAJAK

JUDGEMENT

(1.) THE applicant has preferred the present revision being aggrieved with the order dated 16.1.2012 passed by the Second Additional Sessions Judge, Panna in Criminal revision No. 96/2010, whereby a maintenance of Rs. 1,000/ - per month was granted to the respondent No. 1 in addition to the maintenance granted to the respondent No. 2 by the JMFC, Panna vide order dated 29.7.2010 in M.J.C. No. 98/2008.

(2.) THE facts of the case, in short, are that, the respondents had filed an application under Section 125 of the Cr.P.C. against the applicant before JMFC, Panna that the respondent No. 1 was married with the applicant in the year 2003 and the respondent No. 2 had born. The respondents were being harassed by the applicant and his family members and ultimately two years prior to date of filing of the application, the applicant sent the respondents to house of father of the respondent No. 1. Thereafter, he never tried to get them back. On 9.7.2008, the applicant entered into a second marriage with Pan Bai D/o Lallu Rajak. Pleadings were made about the income of the applicant and expenditure of the respondents. Hence, a maintenance of Rs. 6,000/ - was demanded.

(3.) THE JMFC after considering the evidence adduced by the parties rejected the application of the respondent No. 1 but, a maintenance of Rs. 1,000/ - per month was granted to the respondent No. 2.