MD.ASLAM KHAN Vs. RAJINA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the petitioner against the order dated 30.07.2016 passed in Criminal (Maintenance) Case No. 17 of 2015 on the file of the Family Court, Thoubal, Manipur.

(2.) The petitioner is the respondent and the first respondent is the first petitioner in Criminal (Maintenance) Case No. 17 of 2015. The second respondent is the son of the first respondent and the petitioner herein.

(3.) The respondents herein filed Criminal (Maintenance) Case No. 17 of 2015 under Section 125 Cr.P.C. seeking maintenance from the petitioner herein alleging that the first respondent was married to the petitioner in May, 2016 under Manipur Muslim Customs and lived together as husband and wife at the residence of the petitioner at Sora Maning Leikai P.O. & P.S. Kakching, District Thoubal, Manipur till she was compelled to leave her matrimonial home for her parental home at Yairipok Changamdabi P.O. & P.S. Yairipok District Thoubal, Manipur. It is stated that from the wedlock respondent No.2 was born and is staying with the first respondent. It is stated that after the birth of the second respondent, the petitioner took one Marjina from Thoubal Moijing as his second wife and is now living with her. After taking his second wife, the petitioner began to neglect the respondents and started ill-treating them by neglecting to provide food and other necessities. Since the health of the respondents became bad to worse, they were compelled to leave the matrimonial home. It is also stated that the first respondent has no source of income of her own and she has no one to support them.