ALVINA Vs. NITIN SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of the order dated 17.09.2011, passed by Judge Family Court, Hardwar, in Case No. 120 of 2009, under section 125 of Cr.P.C., refusing the interim maintenance to the petitioners.

(3.) ON going through the impugned order passed by the trial court, this court finds that so far as the petitioner no. 1 Alvina is concerned, the trial court has given the reason that since prima facie it was found that she was living separately from her husband without sufficient cause, even after decree is passed under section 9 of Hindu Marriage Act, 1955, as such she is not entitled to interim maintenance. However, the trial court's order is silent as to why it refused interim maintenance to minor daughter.