SARFARAZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) After some arguments, Mr. Nafisuzzoha, learned counsel for the petitioner seeks permission to withdraw this application.

(2.) Learned counsel for the petitioner, however, has drawn the attention of this Court towards the pitiable condition of the neglected women and children who are not being paid the maintenance allowed to them only in the name of pendency of the revision applications before this Court.

(3.) Learned counsel submits that since the revision applications are pending here for more than 5-7 years, in most of the cases the husband is not paying the maintenance after filing the revision applications. One more fact which has been brought to the notice of this Court is disturbing the judicial conscience of this Court. It is submitted that in the cases where distress warrants have been issued by the learned Principal Judge of the Family Courts for realisation of the maintenance amount, the distress warrants are not being executed by the local police.