SANJAY KUMAR BHARGAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The present revision petition has been filed by the petitioner against the order dated 20.1.2017 in Criminal Misc Case No. 348/2015 whereby, learned Judge Family Court, Sriganganagar allowed the application filed by the respondents under Sec. 125 Crimial P.C., 1973 directing the petitioner to pay maintenance of Rs. 5000.00 per month to respondent no.

(3.) Learned counsel for the petitioner submits that previously a compromise was arrived at between the parties and one affidavit was filed by the petitioner which is marked as NA/1A, therefore, on the basis of said compromise, the petitioner has already paid whole of the amount and the dowry article, therefore, no maintenance should have been awarded by the Family Court to the respondent and the Family court has committed an error in awarding maintenance to the respondent.