PREMRATAN NAYAK Vs. SMT. SUMAN

JUDGEMENT

(1.) Heard the learned Counsels for the parties.

(2.) The present revision petition has been filed by the petitioner against the order dated 4.5.2017 in Criminal Misc. Case No. 29 of 2016 whereby, learned Judge, Family Court No. 2 Bikaner allowed the application filed by the respondents under Section 125 Cr.P.C., 1973 directing the petitioner to pay maintenance in the sum of Rs. 4000/- per month and Rs. 1000/- per month respectively to respondent Nos. 1 and.

(3.) Learned Counsel for the petitioner submits that the respondent No. 1 herself left the matrimonial house of the petitioner without any reason and despite his efforts, respondent No. 1 was not ready to live with the petitioner, therefore, there is no question of granting any alimony to respondent No. 1 It is further argued that respondent No. 1 is herself earning sum of Rs. 12000/- per month by way of house hold production, therefore, she is not entitled for any amount under Section 125 Cr.P.C., 1973 It is also submitted that the respondent has filed the impugned order is liable to be quashed and set aside.