CHINMAY PATNAIK Vs. SWATI SATRA PRAVA DWIBEDI

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) Petitioner in this RPFAM seeks to assail the order dtd. 17/3/2022 passed in Cr.P. No.2 of 2016, whereby learned Judge, Family Court, Jajpur allowing an application filed by the Opposite Party under Sec. 125 Cr.P.C., directed the Petitioner to pay her maintenance at the rate of Rs.4,000.00per month from the date of application, i.e., 2/10/2016 along with arrear amount.

(3.) Mr. Mallick, learned counsel for the Petitioner submits that the Petitioner was serving under a Contractor in Neelanchal Ispat Nigam Ltd. As said Organization has been closed, he does not have any fixed income at present. The Opposite Party has also illicit relationship with the brother of the Petitioner. Hence, she is not entitled to maintenance in view of Sec. 125 (4) Cr.P.C.