BHOGIRAM Vs. DULARIBAI

JUDGEMENT

(1.) WITH the consent of the parties, heard finally.

(2.) THIS petition has been preferred under Section 482 of Cr.P.C. being aggrieved from the order dated 29/4/14 passed by the Principal Judge of the Family Court, Bhind whereby the petitioner/husband Bhogiram, who was brought before the court pursuant to arrest -warrant was directed to be sent to jail to undergo three months' sentence under Section 125(3) of Cr.P.C. because since 23/1/12 till 23/4/12 for a period of three months, the petitioner failed to pay any amount towards maintenance to his wife/respondent No. 1 -Dularibai in compliance of the order passed by the court.

(3.) HAVING regard to the arguments advanced by the learned counsel for the petitioner, the impugned order has been perused.