YUGAL KISKU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed against the judgment dtd. 1/4/2023 passed by Principal Judge, Family Court, Pakur, in Original Maintenance Case No.86 of 2022 whereby the learned court has been pleased to allow the maintenance in favour of the O.P.No.2 and O.P.No.3 to the tune of Rs.17,000.00in total.

(2.) Learned counsel for the petitioner submits that the petitioner happened to be husband of the O.P.no.2 and the O.P.no.2 has filed a petition under Sec. 125 Cr.PC for grant of maintenance in favour of the O.P.No.2 and O.P.No.3 who happened to be minor child born out of the said wed-lock. He further submits that in the said petition she has said that the petitioner is working as constable in Jharkhand Police and at the time of filing of the petition he was posted in Rajmahal however, he submits that now he is posted in the office of the Superintendent of Police, Sahibganj. He then submits that she has also alleged that the petitioner was having relationship with another woman for about two years and due to that, the petitioner used to assault the O.P.no.2 and in that view of the matter, she has been forced to leave the house. He then submits that the learned court has allowed the maintenance to the O.P.No.2 to the tune of Rs.11,000.00 and to the O.P.No.3 to the tune of Rs.6,000.00, totaling to Rs.17,000.00. He further submits that the learned court has not considered the parameters of maintenance and in view of that the impugned order may kindly be set aside.

(3.) Learned counsel for the respondent State submits that it appears from the order that the learned court has given cogent reason to pass such order and there is no illegality in the impugned order.