POTSANGBAM APATHOI ALIAS TONDON Vs. PANGEIJAM NINGOL

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi, learned counsel appearing for the petitioner/respondent and also Mr. L. Padmanav, learned counsel appearing for the respondents/petitioners.

(2.) BY this Petition, the petitioner is challenging the judgment and order of the learned Family Court dated 25. 2. 2006 passed in Cril (M) Case No. 43 of 2005 wherein and whereunder the learned Family Court ordered that the-

(3.) THE concise fact leading to the filing of the present Criminal Revision Petition is that the respondents/petitioners filed an application under Section 125 of the Cr. P. C. before the learned Family Court. The application filed by the respondents/petitioners are based on the fact that the respondent/petitioner No. 1, Smti. Pangeijam (Ningol) Potsangbam (Ongbi) Chanuleima is the legally married wife of the petitioner/respondent, Shri Potsangbam Apathoi @ Tondon. It is also alleged that of their wedlock the respondent/petitioner No. 2, Potsangbam Nicky was born. The respondent/petitioner No. 2, P. Nicky is now aged about 6 (six) years. It is also alleged that the respondent/petitioner No. 1 was forcibly thrown out from the matrimonial home by the petitioner/respondent sometime in the month of February, 2004.