MD. JAHANGIR ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite parties no. 2 and

(2.) The petitioner has moved the Court under Sections 397 and 401 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The opposite parties no. 2 and 3, who are wife and son of the petitioner had filed Miscellaneous Case No. 21 of 2012 before the Principal Judge, Family Court, Aurangabad for grant of maintenance. After full-fledged trial, final order was passed on 13.07.2016 by which Rs. 3,000/- per month and Rs. 1,000/- per month was directed to paid by the petitioner to the opposite parties no. 2 and 3, respectively, by way of maintenance. The same is impugned in the present application.