PRADEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The present revision petition has been filed by the petitioner against the order dated 15.11.2017 in Criminal Misc. Case No. 41 of 2013 whereby, learned Judge, Family Court, Srigangangar allowed the application filed by the respondents under Section 125 Cr.P.C., 1973 directing the petitioner to pay maintenance of the Rs. 7000/- per month in total to the respondent Nos. 2 and 3.

(3.) Learned Counsel for the petitioner submits that respondent No. 2 herself left the matrimonial house of the petitioner without any reason and despite his efforts, respondent No. 2 was not ready to live with the petitioner, therefore, there is no question of granting any alimony to respondent No. 2. It is argued that petitioner is doing labour work and is unable to pay said amount of compensation. It is further argued that respondents No. 2 is capable of maintaining herself, 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 application only with a view to harass the petitioner, and therefore, the impugned order is liable to be quashed and set aside.