PRADEEP KUMAR Vs. SMT BHAWANA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 Cr.P.C. for quashing of an order dtd. 10/12/2021, passed by the learned Family Court, North-East, Karkardooma Courts in MT No. 233/2020, whereby, directions had been issued to the petitioner to pay a sum of Rs.20,000.00 as a consolidated amount towards the interim maintenance of the respondents herein w.e.f. 29/9/2020, till the disposal of that petition. Two months' time was granted to the petitioner to clear the arrears of interim maintenance. The future interim maintenance was to be paid by the 5th day of each English calendar month.

(2.) This Court vide order dtd. 20/4/2022 in the present petition had directed the petitioner to deposit the difference in the amount that was fixed by the learned Trial Court and the sum that he was willing to pay, namely, Rs.4,000.00, which he had claimed the he had paid up to February, 2022 to the respondent in the form of an FDR before the Registry of this Court.

(3.) It was submitted by Mr. Pradeep Kumar Yadav, learned counsel for the petitioner, that a sum of Rs.1,00,000.00 had been deposited with the Registry of this Court in compliance of this order towards the difference.