AMIT KUMAR JAIN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Dr. N. Deka, learned counsel for the petitioner. Also heard Mr. P. Lorin, learned counsel for the respondent No. 2 as well as Mr. V. Zhimomi, learned Public Prosecutor for the respondent No. 1.

(2.) This Criminal Petition has been registered on filing of an application under Sec. 482 of the Code of Criminal Procedure, 1973 read with Sec. 397/401 of the said Code, by Sri Amit Kumar Jain, impugning the Order dtd. 31/1/2022, passed by the learned Principal Judge, Family Court No. 1, at Dimapur, in Maintenance Case No. 03/2022, under Sec. 125 of the Code of Criminal Procedure, 1973.

(3.) The facts relevant for consideration of the instant Criminal Petition, in brief, are as follows:-