SUNITA Vs. YOGINDER SAINI

JUDGEMENT

(1.) Crl.M.A. No.3207/2014

(2.) This is a petition under Section 482 Cr.P.C. against impugned order dated 20.01.2014 passed by learned Additional District Judge, Family Courts, Karkardooma Courts, Delhi.

(3.) The grievance of the petitioner is that petitioner filed a petition under Section 125 of the Cr.P.C. in the year 2011 along with an application for interim maintenance. The respondent/husband has already filed written statement but the application for interim maintenance has not been disposed of. Counsel for the petitioner submits that the petitioner is unable to maintain herself and is facing hardship.