TASABUR KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. R.K'. Prasad foi' the petitioner and Mr. Sekhar Sinha for the State.

(2.) The petitioner has impugned the order dated 15.10.1996 passed by the Judicial Magistrate, 1st class, Tenughat under Section 125, Cr.P.C. directing the petitioner-husband to pay a sum of Rs. 400/- per month as maintenance to the opposite party No. 2

(3.) It appears that Sahina Khatoon, wife of the petitioner filed a petition before the Court below under the aforesaid provision for grant of maintenance @ Rs. 2,500 / - per month for herself and her son and daughter alleging, inter alia, that the petitioner is earning Rs. 7,800/-per month. She had alleged that without any reason all of a sudden she was being tortured and was refused food, etc. The petitioner also stopped maintaining her and her children and she being a pardanashin Muslim woman, cannot main tain herself and her two children by accepting any job outside.