MANSOOR ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist challenging the interim maintenance order dtd. 30/4/2022, passed by the Learned Judge, Family Court, Haldwani, District Nainital, in Misc. Application No.235 of 2021, "Afroj and another vs. Mansoor Ali", under Sec. 125 CrPC, whereby interim maintenance of Rs.4,500.00 and Rs.3,500.00 per month was awarded in favour of the respondent no.2/wife and respondent no.3/daughter, respectively.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the revisionist would submit that the interim maintenance has been imposed on the revisionist without considering his assets income and liabilities and he is unable to pay such a higher amount to the as interim maintenance.