RAMAKANTA NAYAK Vs. ITISHREE MOHAPATRA

JUDGEMENT

(1.) Heard Mr. Balaram Nayak, learned counsel for the petitioner and Mrs. Sangita Mohanty, learned counsel for the opposite party.

(2.) The petitioner Ramakanta Nayak has filed this revision petition challenging the impugned judgment and order dated 15.04.2015 passed by the learned Judge, Family Court, Jajpur in Criminal Proceeding No.591 of 2011 in directing the petitioner to pay maintenance to the opposite party @ Rs.1,000/-(rupees one thousand) per month from the date of application i.e. 18.10.2011 till the order and to pay maintenance @ Rs. 1,500/-(rupees one thousand five hundred) from the date of order i.e. 15.04.2015. It was further directed that the arrear maintenance should be paid within three months and the current maintenance should be paid within first week of every succeeding month.

(3.) The opposite party filed an application under section 125 of Cr.P.C. indicating therein that she is the legally married wife of the petitioner and their marriage was solemnized on 205.2010 as per the Hindu rites and customs and during marriage, cash, gold ornaments and other household articles were given and after marriage, they resided peacefully for about five months. During her stay in her in-laws house, the opposite party found that the younger sister of the elder sister inlaw( Bhauja) of the petitioner was visiting the house frequently and mixing with the petitioner very freely and the petitioner had illicit relationship with her.