AJAY BANSAL Vs. STATE

JUDGEMENT

(1.) 1. In the above titled Criminal Miscellaneous Case, petitioner is the husband and respondent no. 2 is his wife and respondent no. 3 is the child of petitioner and respondent no. 2. Vide order dated 18th October, 2005, trial court has fixed interim maintenance of Rs. 2000/- per month each in proceedings under Section 125 of the Cr. PC, which is to be paid by the petitioner to his wife and daughter who are respondents no. 2 and 3. Aforesaid order was challenged by the petitioner by filing a Revision Petition and vide order dated 23rd January, 2006 aforesaid order of the trial court has been upheld. Therefore, inherent jurisdiction of this court is being invoked to set aside abovesaid two orders.

(2.) IN the above captioned Criminal Revision Petition, Nishu Bansal (wife) has sought enhancement of the interim maintenance amount from Rs. 2000/- per month to rs. 5000/- per month and Mansi, daughter has sought enhancement of the interim maintenance from Rs. 2000/- to Rs. 4000/- per month.

(3.) WITH the consent of both sides, the Criminal Miscellaneous case as well as the criminal Revision Petition as aforesaid, were heard together and are being disposed of together by this common order as the impugned order of the revisional Court is one.