RAJKUMAR CHAKRAVORTY Vs. STATE OF MP

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by the counsel for the petitioner that the respondent no.3 is his legally wedded wife and she left her matrimonial house alongwith respondent nos.4 & 5 and filed an application under section 125 CrPC against the petitioner, which was allowed and the petitioner was directed to pay an amount of Rs.5,000/- per month to respondent nos.3 to 5.

(3.) The petitioner thereafter filed a criminal revision which was registered as Cr.R No.4624/2018 and this Court by order dated 5.10.2018 granted liberty to the petitioner to file an application under section 125(4) and 127 of the CrPC.