ARVIND KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for O.P. No.2 as well as learned APP for the State.

(2.) Husband/petitioner has challenged the order dated 10.03.2011 passed by Principal Judge, Family Court, Bhojpur at Ara in Cr. Misc. (Maintenance) case No. 102/2008 whereby and whereunder petitioner/husband has been directed to pay Rs. 6,000/- per month in lieu of interim maintenance to be effective from date of passing or order as well as Rs. 4000/- as litigation cost.

(3.) After hearing both sides, it is apparent that the status of the parties are admitted one. It is further found admitted regarding birth of a minor girl child out of wedlock. It is also apparent that on account of marital discord, disharmony criminal cases as well as suit in terms of Section-7 (1) as well as 2 (present one) of the Family Court Act is being fought amongst the parties. It has also been divulged that during hearing of anticipatory bail petition filed on behalf of husband vide Cr. Misc. No. 30002/2008 in a case criminal case under Section 498A IPC Cr.P.C along with other allied Sections filed by the wife, Rs. 2000/- was granted in favour of wife right from institution of the police case.