KALESHWAR RABANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Lalan Kumar Singh, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Shailendra Jit, learned counsel appearing on behalf of the Opposite Party Nos.2 and 3 and Ms. Lily Sahay, learned counsel appearing on behalf of the State.

(3.) This criminal revision application has been filed against the order dtd. 15/5/2014 passed by the learned Principal Judge, Family Court, Hazaribag in M. Case No. 08/2009 under Sec. 125 of Cr.P.C. on an application filed by Opposite Party Nos.2 and 3 whereby and whereunder the petitioner has been directed to pay Rs.3,000.00 per month to the Opposite Party No.2-Geeta Devi and Rs.1,000.00 per month to the Opposite Party No.3-Bharti Kumari as maintenance allowance from the date of filing of the application i.e. 27/1/2009.