SUNIL KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the judgment dated 03.12.2015 passed in M.P. Case No. 08 of 2012 by which he has been directed to pay Rs. 3,000/- per month to his wife for her maintenance.

(2.) Only point urged by the learned counsel for the petitioner to challenge the judgment in M.P. Case No. 08 of 2012 is based on the agreement dated 16.09.2014 entered into between the petitioner and his father-in-law, namely, Suchit Singh.

(3.) The learned counsel for the petitioner submits that once an agreement has been entered into between the petitioner and his father-in-law on behalf of his daughter and both the parties have agreed to live separately with mutual consent, the maintenance under Section 125 Cr.P.C cannot be granted.