MANOJ CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) The present Cr. Revision Application has been filed against the order dtd. 18/3/2016 passed by Principal Judge, Family Court, Katihar in Maintenance Case No. 50 of 2013 whereby the petition under Sec. 125 of Cr.P.C. was allowed in favour of opposite party No.2 and petitioner was directed to pay Rs.2,000.00 per month as maintenance with effect from 18/3/2016.

(3.) Learned counsel for the petitioner submits that the petitioner is ill and suffering from T.B., his financial position is not very good so that he could pay money. Learned counsel for the State submits that the said amount was payable to the opposite party No.2 since 18/3/2016 and today i.e. May, 2023 is going to cross and on calculation total amount due shall be Rs.1,70,000.00.