- (1.) Heard learned counsel for the petitioner, learned counsel for the State as also learned counsel for the private opposite party No. 1.
(2.) The petitioner has challenged the order dated 29.5.2010, passed by the learned Principal Judge, Family Court, Gumla, in Maintenance case No. 43 of 2007, on an application filed under Section 125 Cr.P.C., whereby the Court below has directed the petitioner to make the payment of Rs.1,000/- per month to the O.P. No.1, who is said to be the second wife of the petitioner. By the said order, the Court below has also directed the petitioner for making payment of Rs.5,00/- per month to his son Upendra Sahu, born to O.P. No.1, but the said part of the impugned order is not challenged by the petitioner in this revision application.
(3.) It appears that O.P. No.1-claimant had filed the application under Section 125 Cr.P.C claiming maintenance, wherein it is stated that the said O.P.1 and the petitioner had married in a temple in the year 2004, with the consent of the first wife of the petitioner, after OP No.1 had conceived due to physical relationship between them.;