Patna High Court: Ahsanuddin Amanullah, J. set aside the maintenance awarded to the respondent under Section 125 CrPC as the respondent is able to maintain herself.

In the pertinent case, the petitioner moved to this Court against the impugned order wherein Rs 3,000 per month maintenance was awarded in favour of the respondent, the ex-wife of the petitioner and Rs 2,000 per month each in favour of their children. The counsel for the petitioner submitted that the respondent has already been divorced by him and she herself is a teacher earning sufficiently to maintain herself. He also contended that the application was under Section 125 of the CrPC, is invoked by the Court only when the wife is unable to maintain herself, and in the present case, the wife herself earning sufficient amount is able to maintain herself, and, thus, the application under Section 125 of the Code was not fit to be allowed in her favour. 

The counsel for the respondent submitted that the respondent is a contractual teacher and payments are not made on a regular basis and, thus, she also requires financial support.

High Court held that the maintenance allowed in the favour of the respondent under Section 125 of the Code requires to be interfered with as the same is to be awarded to a wife, which includes a woman who has been divorced, only if she is unable to maintain herself and in the present case, the respondent is able to maintain herself hence, the same not being fulfilled, the Court set aside the order awarding Rs 3,000 per month as maintenance to the respondent.

The Court did not interfere with the award of maintenance of Rs 2000 per month to the children. [Masud Ahmed v. State of Bihar, 2019 SCC OnLine Pat 1880, decided on 14-10-2019]

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