AMARPREET SINGH Vs. MINALI KOUR

JUDGEMENT

(1.) Respondent, a minor girl child studying in 9th Class, through her mother is in Courts since 2012, defending her right to claim maintenance from her father, the petitioner herein, who claims to be unaware of his moral and legal duty to maintain his minor daughter.

(2.) Petitioner through the medium of this second revision petition, calls in question, the order dated 22.08.2013, passed by Learned Additional Sessions Judge, Jammu, whereby his criminal revision No. 06/Cr. Rev. has been dismissed and order dated 25.03.2014, passed by the Electricity Magistrate (JMIC), Jammu, rejecting the application of the petitioner for condonation of delay in filing application for setting aside the exparte order dated 26.09.2012, in a case titled 'Minal Kour v. S. Amarjeet Singh' whereby it has granted maintenance @ Rs. 5000/- per month in favour of the minor daughter-the respondent herein. Alternatively, the petitioner prays to treat this petition under Section 561-A Cr.P.C for quashing the aforesaid orders.

(3.) Heard and considered the rival contentions of learned counsel appearing for the parties and perused the record.