NATHUNI PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Criminal Revision petition has been preferred by the petitioner against the final order dtd. 14/8/2019, passed by learned Principal Judge, Family Court, Khagaria in Maintenance Case No. 32M of 2014, whereby the petitioner has been directed to pay the O.P. No. 2/Renu Kumari and her daughter Pihu Kumari @ Ruchi Kumari @ Rs.10,000.00 and Rs.5,000.00 respectively per month.

(2.) The relevant facts of the case are that O.P. No. 2/Renu Kumari had filed Maintenance Case No. 32M of 2014 under Sec. 125 Cr.PC on 3/7/2014 for her maintenance as well as maintenance to her 2 & 1/2 years old daughter Pihu Kumari @ Ruchi Kumari, claiming that she is legally wedded wife of the petitioner and her daughter Pihu Kumari @ Ruchi Kumari is born out of the wedlock. As per her claim, her marriage with the petitioner/Nathuni Paswan was solemnized on 25/6/2002 at Shiv Temple, Deoghar as per Hindu Rites and Customs.

(3.) It has been further alleged by O.P. No. 2/Renu Kumari that the petitioner/Nathuni Paswan had concealed his first marriage with Gulabi Devi and sexually exploited her at Government quarter of Sadar Hospital, Khagaria on the pretext of providing assistance to her in getting a Government job. When she was carrying pregnancy of her daughter Pihu Kumari @ Ruchi Kumari, the petitioner/Nathuni Paswan married her at Shiv Temple, Deoghar. She has further claimed that the petitioner is a Government servant and his annual income is Rs.8,00,000.00.