RAMCHANDRA JHA, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner in Criminal Revision No. 1002 of 2015, namely, Ramchandra Jha is husband of Smt. Nandika Devi.

(2.) Maintenance Case No. 12 of 2013 was instituted on an application filed by Smt. Nandika Devi under section 125 of the Code of Criminal Procedure seeking maintenance from her husband.

(3.) By an order dated 25.07.2015, Maintenance Case No. 12 of 2013 was allowed and Ramchandra Jha was directed to pay Rs. 5,000/- per month to his wife as maintenance allowances in addition to Rs. 60,000/- in lump-sum for maintenance from the date of filing of the petition till the date of order.