BADAL Vs. NEETU

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Cr.P.C., the petitioner has challenged the order dated 13.08.2007, passed by Judge Family Court, Hardwar, on an application under section 125 of Cr.P.C., filed by respondent Neetu against the present petitioner Badal (husband), whereby said court has directed the present petitioner to pay maintenance at the rate of Rs 1,500/- per month to his wife.

(3.) From the perusal of the aforesaid impugned order it appears that it was a final order passed under section 125 of Cr.P.C., against which revision was maintainable. No revision appears to have been filed.