JUDGEMENT
SANJAY KUMAR,J. -
(1.)Leave granted.
(2.)Will a husband, who secures a decree for restitution of conjugal rights, stand absolved of paying maintenance to his wife by virtue of
Sec. 125(4) of the Code of Criminal Procedure, 1973, if his wife
refuses to abide by the said decree and return to the matrimonial home?
(3.)This intriguing question was answered in the affirmative by a learned Judge of the Jharkhand High Court, vide order dtd. 4/8/2023
in Criminal Revision No. 440 of 2022. Aggrieved, Rina Kumari @ Rina
Devi @ Reena, the wife, is in appeal.
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