DHIREN BORI Vs. RUPANTI TAID BORI

JUDGEMENT

(1.) By way of this petition under Sec. 397 read with 401 CrPC, the petitioner has prayed for setting aside the order dtd. 2/11/2016 passed in Misc Case No.20/2014 as well as order dtd. 26/6/2018 passed in Criminal Misc Appeal No.12(4)/2016 whereby petitioner was directed to pay the compensation as well as monthly maintenance to the respondent wife.

(2.) Heard the learned counsel for the petitioner.

(3.) Revision is admitted for hearing.