KADAMBINI MOHANTA Vs. KARTIKESWAR MOHANTA

JUDGEMENT

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

(2.) Order dtd. 8/2/2018 passed by learned Judge, Family Court, Keonjhar in C.M.C. No.26 of 2015 is under challenge in this RPFAM, whereby an application filed by Petitioner No.1 under Sec. 125 Cr.P.C., has been rejected.

(3.) Mr. Das, learned counsel for the Petitioner submits that the marital relationship between Petitioner No.1 and the Opposite Party is not disputed. Petitioner No.1 and the Opposite Party were blessed with two children. Learned Judge, Family Court disbelieving the case of Petitioner No.1, rejected the petition under Sec. 125 Cr.P.C. Hence, this RPFAM has been filed.