PUTUL KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties. The instant Writ Petition (Crl.) has been filed under Article 226 of the Constitution of India for issuance of a Writ in the nature of Mandamus directing upon the Officer-in-Charge, Delha Police Station, Gaya to execute distress warrant dtd. 2/5/2025 issued against the Respondent No.6 in connection with Original Maintenance Case No.288/ 2023.

(2.) It is argued by learned counsel for the petitioner that an order of maintenance under Sec. 125 Cr.P.C. was passed in favour of the petitioner on 17/12/2024, ex-parte against her husband/ respondent No.6. However, more than one and half years have elapsed, but the order has not been complied with despite the distress warrant being issued by the learned Family Judge on 30/4/2025.

(3.) It is submitted that the respondent No.6/ husband is Resident of Delha, District- Gaya, Bihar. It is contended that non-execution of the warrant has led to the destitution of petitioner/ wife.