SANJAY YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) Earlier, the Court had called for a report from the Court below. Pursuant to the same, the Principal Judge, Family Court, Biharsharif, Nalanda had sent a report in which it has been stated that the petitioner, till date had not complied with the order to pay maintenance. The Court, thus, was of the opinion that strict order was required to ensure payment of such maintenance amount to the opposite party no. 2, who is his wife, moreso, when there is a judicial order to this effect.