KAMAL KUMAR Vs. GAYATRI DEVI

JUDGEMENT

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

(2.) The instant revision is directed against an order of maintenance passed by the learned Principal Judge, Family Court, Bhojpur, Ara in Miscellaneous Case No. 74 of 2011, under Sec. 125 of the Cr.P.C. on 6/7/2019.

(3.) By passing the order impugned, the petitioner has been directed to pay maintenance allowance @ Rs.4,000.00 per month to the opposite party no. 1 and Rs.4,000.00 per month to their minor child, total being Rs.8,000.00 per month.