HAKIM SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Learned counsel for the opposite party and the State.

(2.) PETITIONER has challenged the order dated 24.8.2004 by which the Judicial Magistrate, 1st Class, Chapra, has rejected his application to stop payment of maintenance to his wife Buchi Devi on the ground that she was living in adultery.

(3.) AFTER hearing both the parties and examining witnesses on behalf of both the parties, the court below has granted Rs. 300.00 as maintenance for Buchi Devi and Rs. 200.00 as maintenance for their son.