DHIRAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioner as well as learned APP for the State.

(2.) The instant revision is directed against the Judgment and order of maintenance under Sec. 125 of the Cr.P.C. which was registered as Miscellaneous Case No. 27M of 2018, by the Principal Judge, Family Court, Sheikhpura on 17/12/2019.

(3.) It is submitted by the learned Advocate for the petitioner that marriage between the petitioner and the opposite party is not in dispute. It is also not in dispute that the opposite party no. 2, wife has been residing at her paternal home and the petitioner is not paying any maintenance allowance.