SANTOSH KISKU Vs. MAKLU HEMBROM

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Opp. Parties.

(2.) Petitioner has challenged the Judgment dated 15.7.2010 passed by the learned Principal Judge, Family Court, Pakur, in Criminal Misc. Case No. 24 of 2008, whereby in a proceeding under Section 125 of the Cr. P. C. , the Court below has directed the petitioner to make the payment of Rs. 1200/- per month as maintenance to his deserted wife.

(3.) From perusal of the impugned Judgment, it appears that the application under Section 125 Cr. P. C. was filed by the O. P. No. 1, claiming herself to be the legally wedded wife of the petitioner, stating that marriage had taken place about 13 years ago and out of the wedlock, she had also a son, aged about four years. It is alleged that thereafter the petitioner had fallen in love with some other girl, whom he had married and ousted the petitioner No. 1 from her matrimonial home along with her son.