Sonot Marandi vs The State Of Jharkhand
2021 Latest Caselaw 4494 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.844 of 2018
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Sonot Marandi                              .... .... Petitioner
                              Versus
1. The State of Jharkhand
2. Reena Rojlin Tudu
3. Riya Marandi                            .... .... Opposite Parties
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      CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner                   : Mr. Aman Sekhar, Adv.
For the State                        : Md. Azeemudin, A.P.P.
For the O.P. Nos.2 & 3               : Mr. Amit Raj Kisku, Adv.
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03/Dated: 30th November, 2021

1. The instant criminal revision application has been filed against the impugned judgment dated 05.05.2018 passed by the learned Principal Judge, Family Court, Sahibganj in Original Maintenance Case No.57 of 2017 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.6000/- per month to the opposite party no.2/the wife and Rs.2000/- per month to the opposite party no.3 (the daughter) as maintenance.

2. It has been argued by the learned counsel for the revisionist that the opposite party no.2 is neither his wife nor the claimed daughter is born out of any relationship with the present revisionist. On that basis, the order of maintenance has been challenged.

3. Counsel for the wife has supported the order of maintenance stating that the court below has recorded the finding that the parties were in live-in relationship and they have been blessed with one daughter out of the relationship.

4. Having heard the learned counsel for the revisionist and from perusal of the record brought by both the parties it appears that six witnessed have been examined and several exhibits have been brought on record. The court below has evaluated the materials brought on record and finding has been returned to the effect that they were in live-in relationship and have been blessed with a daughter and on that basis, the maintenance has been granted.

5. It is trite that for granting maintenance, live-in relationship is sufficient ground under Section 125 of the Cr.P.C.

6. In view of above observation, this Court does not find any reasonable reason to interfere with the impugned order. Accordingly, the present criminal revision application being Criminal Revision No.844 of 2018 stands dismissed.

The revisionist is at liberty to get his status declared by filing an appropriate application before the appropriate forum.

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

(Rajesh Kumar, J.)

Amar/-