Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) This application is directed against the order, dated 30.3.2016, passed by the learned Principal Judge, Family Court, Dhanbad in Maintenance Petition No. 155 of 2014, whereby and whereunder application preferred by the O.P. No. 2 under section 125, Cr.P.C. has been allowed and the petitioner has been directed to make payment of Rs.4,000/- per month to the O.P. No. 2 and Rs.1,000/- per month to her minor child till he attains majority.
(3.) In view of the order, which this Court is inclined to pass, it is not necessary to hear O.P. No. 2.;