Sunder Kachhap @ Sundar Kachhap vs The State Of Jharkhand
2021 Latest Caselaw 4634 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Revision No.1225 of 2018
                                  ----

Sunder Kachhap @ Sundar Kachhap .... .... Petitioner Versus

1. The State of Jharkhand

2. Sushma Kachhap

3. Tipti Kachhap .... .... Opposite Parties

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Petitioner                     : None
For the State                          : Mrs. Mahua Palit, A.P.P.
                                  ----
              th
06/Dated: 06 December, 2021

1. The instant criminal revision application has been filed against the impugned judgment dated 12.12.2017 passed by the learned Additional Principal Judge, Additional Family Court, Ranchi in Original Maintenance Case No.36 of 2015 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the opposite party no.2 & 3, has been allowed and the revisionist has been directed to pay Rs.3000/- per month to the opposite party no.2/the wife and Rs.1000/- per month to the opposite party no.3/the minor daughter as maintenance.

2. From perusal of the impugned order it appears that the husband has disputed the factum of marriage and parentage of the child. The court below has considered the competing evidences brought on record by the parties and has returned the finding that this lady is legally wedded wife of the revisionist and out of their wedlock a female child has born. The family liability has also been considered by the court below and after considering the entire factum, Rs.3000/- per month to the opposite party no.2 and Rs.1000/- per month to the opposite party no.3 as maintenance has been awarded.

3. The court below has privilege to interact with the parties and get an opportunity to assess the status of the parties, and hence, the quantum of maintenance decided by the family court should not be interfered unless the same is unreasonable.

4. Considering the materials available on records and quantum of maintenance, this Court does not find any reasonable reason to interfere with the impugned order. Accordingly, the present criminal revision application being Criminal Revision No.1225 of 2018 stands dismissed.

Pending I.A., if any, stands disposed of.

(Rajesh Kumar, J.)

Amar/-