RAMZAN KHAN Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Dr. H. Waris, learned counsel appearing for the petitioner and Mr. Amitav Prasad, learned counsel appearing for the opposite party No. 2.

(2.) This application is directed against the judgment, dated 2-7-2005 passed by the learned Principal Judge, Family Court, Jamshedput in Miscellaneous Case No. 3 of 1999 whereby and whereunder the application preferred by the opposite party No. 2 under Section 125, Cr. P.C. had been allowed and the petitioner has been directed to make payment of monthly maintenance of Rs. 2,000/- to the opposite party No. 2 and Rs. 500/- to the opposite party No. 3.

(3.) The opposite party No. 2 was married with the petitioner on 16-10-1993 according to Muslim rites and customs. Since there was demand of Rs. 50,000/- by way of dowry which could not be fulfilled by the opposite party No. 2 she was subjected to physical and mental torture leading to institution of G.R. Case No. 1924 of 1996 against the petitioner under Section 498-A of the Indian Penal Code in which the petitioner was convicted.