SUNIL DEBSHARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Despite notice, the opposite parties are not represented.

(2.) The petitioner, Sunil Debsharma, lost his father in his early childhood. When he was aged about 3 years, his mother namely, Fuldi Debsharma (opposite party no.3) married Thelu Debsharma (opposite party no.2). Thelu was also a widower, and from his first marriage, he had one son and two daughters. Sunil was, thereafter, raised by his biological mother and foster father along with his stepbrother and sisters. Sunil got married in the year 2010 and started living separately with his wife. They had two daughters.

(3.) In the year 2016, Thelu and Fuldi together filed an application for maintenance against Sunil under Sec. 125 of the Code of Criminal Procedure, 1973. By the order impugned dated August 18, 2018, the learned Magistrate in the Court below granted maintenance of Rs.2,500.00each per month in favour of Thelu and Fuldi to be paid by Sunil.