POONAM KHANNA Vs. V.P. SHARMA

JUDGEMENT

(1.) Instant petition is being filed under Section 482 Cr.P.C. against the impugned order dated 29.07.2010 passed by learned Additional Sessions Judge, whereby the revision petition of respondent No.1 was allowed and the order dated 23.01.2010 passed by learned Magistrate granting interim maintenance to the tune of Rs. 5,000/- per month to the petitioner was set aside.

(2.) Being aggrieved, on 24.02.2010, respondent No.1 filed Revision Petition No.19/2010 under Section 397 Cr. P.C. seeking dismissal of interim order of maintenance. The same was disposed of vide impugned order dated 29.07.2010 while setting aside the interim maintenance and allowed the revision petition of respondent.

(3.) It is pertinent to mention that petitioner and respondent No.1 both are appearing in person.