YOGESH DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. P. K. Mukhopadhyay, the learned counsel appears for O.P No. 2.

(2.) The petitioner-husband is aggrieved of the order dtd. 8/12/2016 passed in Maintenance Petition No. 407 of 2014 by which he has been directed to pay Rs.4000.00 per month as maintenance to his wife.

(3.) At the outset it needs to be recorded that marriage between the parties is not disputed and in view of the allegation of torture and demand of dowry the petitioner's wife had a reasonable excuse not to stay in his company. In the proceeding of sec. 125 Cr.P.C his wife has examined two witnesses and the petitioner has also examined himself as a witness. The petitioner admits that he has a small general store for livelihood. He has stated that in terms of the compromise with his wife for dissolution of marriage with mutual consent he has paid Rs.1,30,000.00 to his wife.