NISHU BANSAL Vs. AJAY BANSAL

JUDGEMENT

(1.) PRESENT contempt petition under Section 11 and 12 of the contempt of Courts Act 1971, seeks issuance of contempt proceedings against the respondent for wilfull disobedience of the orders dated 6th December, 2006 and 4th January, 2007 passed by the Court of Hon'ble Justice A.K.Sikri in Crl.M.C. (M) No.714/2006.

(2.) IT is stated in the present petition that on 9th November, 2004, the petitioner had filed a petition under Section 125 Criminal Procedure Code against the respondent. The trial court vide order dated 18th October, 2005 passed an interim maintenance in favour of the petitioner and her minor child Mansi @ Rs. 2,000/- each from the date of the application i.e. 9th November, 2004

(3.) AFTER the dismissal of the Revision Petition, respondent filed a petition under Section 482 Criminal Procedure Code before this Court. On 10th February, 2006, this Court directed the respondent to deposit the entire arrears of interim maintenance for wife and child @ Rs. 1500/- each within one month. Thereafter, on 28th February, 2006, an application was moved for modification of this order praying that respondent could only arrange Rs. 30,000/- and he be allowed to deposit this amount in the Court.