RAKESH TALWAR Vs. STATE OF JHARKHAND AND ANR.

JUDGEMENT

(1.) Heard Mr. Pratyush Lala, learned counsel appearing for the petitioner and Mr. Mukesh Kumar, learned A.P.P. for the State as well as Mr. Nagmani Tiwari, 'learned counsel appearing for the opposite party No. 2.

(2.) In this application petitioner has challenged the impugned judgment dated 5.8.2015 passed by the learned Principal Judge, Family Court, Dhanbad in connection with Maintenance Petition No. 355 of 2014 wherein the application filed by the opposite party No. 2. under Sec. 125 Crimial P.C., has been allowed and the monthly maintenance of Rs. 10,000.00 to the opposite party No. 2 and Rs. 2,000.00 per month to her minor son has been awarded.

(3.) It has been submitted by the learned counsel for the petitioner that the learned court below has not properly appreciated the income of the petitioner and has passed the quantum of maintenance on a very high monthly figure. Learned counsel for the petitioner further submits that petitioner is ready to transfer his medical shop in the name of opposite party No. 2.