SK.MAMTAZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner was directed to pay a sum of Rs. 1000/ - p.m. as maintenance to his wife and a sum of Rs. 500/ - each to his children, totaling a sum of Rs. 2000/ - as maintenance under Section 125, Cr PC.

(2.) A petition under Section 125, Cr PC was filed by the father -in -law of the petitioner on behalf of his deaf and dumb daughter whose marriage was solemnized with the petitioner on 15th November, 1993. In the said petition it was alleged that the petitioner in this revision, after having married his daughter, ill -treated, demanded dowry and later chased her out of the house. The Family Court after accepting the evidence let in by the applicant, Altaf Hussain directed the petitioner to pay maintenance as directed above.

(3.) ON going through the order I find that the petitioner after chasing his wife out of the house has married for the second time and there is also no material before this Court to show that the petitioner is not affluent enough to pay a sum of Rs. 2000/ -p.m. to "his wife and children. There is no merit in this revision which is accordingly dismissed.