SIKANDAR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the judgment dated 08.04.2015 passed in Maintenance Case No.22 of 2013 by which he has been directed to pay Rs.2,500/- to the applicant from the date of filing of the case.

(2.) Mr. Gaurav, the learned counsel for the petitioner, submits that after a compromise was affected between the parties, a Panchat prepared and the criminal case instituted by O.P No.2 vide P.C.R Case No.186 of 2007 was dismissed, the applicant has filed a petition under section 125 Cr.P.C which is not maintainable in view of sub-section 4 of section 125 Cr.P.C.

(3.) In a proceeding under section 125 Cr.P.C, the applicant, O.P No.2 herein, has produced 4 witnesses, however, inspite of five adjournments the petitioner did not lead any evidence in support of the stand taken by him.