ANIL ORAON Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved of the order dtd. 10/5/2016 passed in Maintenance Case No. 12 of 2014 by which he has been directed to pay Rs.5,000.00 per month to O.P. Nos. 2 and 3 each.

(2.) In the proceeding of Maintenance Case No. 12 of 2014, the petitioner has denied any kind of relationship with O.P. Nos. 2 and 3. The parties have led oral evidence; the petitioner herein has examined himself as O.P.W.3 and the applicants have examined themselves as A.W. 1 and A.W.4 and the learned Principal Judge, Family Court, Gumla, on a consideration of the materials brought on record, has held as under :

(3.) The object behind sec. 125 of the Code of Criminal Procedure is to ensure that a destitute woman, minor children or old parents do not suffer in penury. In "Captain Ramesh Chander Kaushal vs. Mrs. Veena Kaushal reported in (1978) 4 SCC 70 the Hon'ble Supreme Court has observed :