SUJAY KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant criminal revision is preferred against the order of maintenance passed under Sec. 125 of the Cr.P.C. in Original Maintenance Case No.509 of 2021 in favour of opposite party no.2. Learned Family Judge has recorded a finding that O.P. No.2 was legally married wife of the petitioner, who had a monthly income of Rs.25,000.00 from a small shop of chocolate and biscuit. Considering his income, Rs.4000.00 has been awarded as maintenance.

(2.) It is argued by the learned counsel on behalf of petitioner that opposite party no.2 was not legally married wife as there was no evidence of the said marriage. Further, it is submitted that during pendency of revision application, O.P. No.2 married one Raju Mahto and the photocopy of the marriage card as well as the photographs of the marriage have been enclosed by way of supplementary affidavit.

(3.) Learned counsel on behalf of O.P. No.2 defends the impugned order. It is submitted that learned Family Court has recorded a finding of fact in para 17 - 19 of the impugned judgment, that the petitioner had eloped with opposite party no.2 to Gujarat where they solemnized marriage in Ganpati Temple and thereafter, when they returned, a Panchayti was convened. So far subsequent marriage of O.P. No.2 during pendency of the revision is concerned, is beyond purview of consideration in the present revision.