RAM KUMAR RAVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant revision application has been filed for quashing of the order dtd. 20/5/2022 passed in Original Maintenance Case No.352 of 2018 passed by learned Additional Principal Judge-II, Family Court, Ranchi whereby and whereunder the application for maintenance under Sec. 125 of the Cr.P.C. has been allowed with a direction to the petitioner to pay a sum of Rs.5000.00 per month to the opposite party no.2.

(2.) As per the case of applicant, she was married to this petitioner on 10/3/2013 in the temple of Bhadra Kali at Chatra. Initially, after marriage, there was normal conjugal relation between them, but thereafter, the relationship turned sour and due to the conduct of the Petitioner, she suffered miscarriage twice.

(3.) It is averred in the maintenance application that the petitioner is in the business of mobile repair in the city of Hazaribag and was also in the real estate business, from which he had monthly income of Rs.25,000.00. Lately he got employment in Government service, on category reserved for handicapped. After that, he was getting proposals for marriage from different quarters and had deserted the applicant and was not supporting her, consequently she was not in a position to maintain herself.