- (1.) Heard Mr. Manoj Kumar No. 2, learned counsel for the petitioner and Mr. Vikash Kishore, learned A.P.P. for the State.
(2.) In this application the petitioner has challenged the order dated 31.08.2016 passed by the learned Principal Judge, Family Court, Palamau at Daltonganj in Miscellaneous Case No. 7 of 2014 by which application preferred by the opposite party no. 2 under Section 125 of Cr.P.C. has been allowed and the petitioner has been directed to make payment of monthly maintenance amount of Rs. 2,000/- to opposite party no. 2.
(3.) It has been submitted by the learned counsel for the petitioner that opposite party no. 2 was already divorced by the petitioner and on account of the same, 56 ½ decimals of lands has been transferred to the opposite party no. 2. He further submitted that petitioner is a Moasim (Muazzim) in a Mosque and earns an amount of Rs. 2,000/- per month. It has also been submitted that from the share in the property, the petitioner does not earns much and which fact has not been considered by the learned trial court. He further submits that the petitioner solemnised another marriage from which it can be deduced that the petitioner has already divorced the opposite party no. 2.;