JAI PRAKASH BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner on the revision application as well as on the Interlocutory Application filed for condonation of delay of 169 days in filing the revision application.

(2.) THE petitioner is aggrieved by the order dated 19.06.2013 passed by the learned Principal Judge, Family Court, Bokaro, in M.P. Case No. 147 of 2012, whereby in an ex -parte proceeding under Section 125 of the Cr.P.C., the petitioner has been directed to make the payment of Rs. 8,000/ - per month in all, for maintenance of the opposite parties, who are the deserted wife of the petitioner and their son, living with his mother.

(3.) FROM the impugned order it appears that the notice issued by the Court below was refused to be accepted by the petitioner and accordingly, the case was fixed for ex -parte proceeding. It also appears that on the basis of the evidence produced by the opposite parties the order for maintenance has been passed against the petitioner in the ex -parte proceeding.