AJIT SHEIKH Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) By this writ petition the petitioner has challenged the order dated 09.09.2008 passed by the Judicial Magistrate, 1st Class, Pakur by which application filed u/s 125 Cr.P.C. has been allowed, allowing maintenance amount of Rs.1,000/- to the respondent applicant (Rs. 600/- per month to his wife-complainant Chaintara Bibi, and Rs.400/- per month to his minor daughter Nafisa Khatoon).

(3.) The petitioner has challenged the order by preferring Revision Petition before the Court of Sessions Judge, Pakur where the petitioner did not press the Revision Petition and unconditionally withdrew the Revision Petition after submitting that he wants to pursue his another application before the Court of Principal Judge, Family Court, Pakur and thereafter, the petitioner submitted an application u/s 127 Cr.P.C. obviously for modification in the grant of maintenance by original order dated 09.09.2008. The said application has been dismissed vide order dated 2nd July, 2009 by the Principal Judge, Family Court, Pakur. Now, the petitioner has come up before this Court to challenge the order dated 09.09.2008.