KRISHNA BAHUGUNA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) An application under Section 125 Cr.P.C. for award of maintenance was moved by Sachin and others (children and wife of Ghananand Bahuguna) against him (Ghananand). The proceedings under Section 125 Cr.P.C. was pending before the learned Judge, Family Court, Pauri Garhwal. An application for interim maintenance was filed on behalf of the applicants (sons and wife of the opposite party). Learned Judge, Family Court awarded the interim maintenance of Rs. 4000/- to the applicants. Learned Judge, Family Court relied upon the affidavit filed by Smt. Krishna Bahuguna, wherein it was deposed that the monthly income of opposite party (Ghananand) was Rs. 12,000/-.

(2.) When the opposite party brought to the notice of learned Judge, that his income was Rs. 5,186/- per month and not Rs. 12,000/- per month, a show cause notice was directed to be issued to Krishna Bahuguna as to why not a complaint be moved against her for giving false evidence.

(3.) The application under Section 125 Cr.P.C. was still pending adjudication of the Court below. It was not within the competence of the Court below to have passed the impugned order, in as much as, the dispute between the parties was not finally decided. The matter under Section 125 Cr.P.C. was still under adjudication. Only the application for grant of an ad-interim maintenance was decided, that too, on the basis of the affidavit of the applicant Smt. Krishna Bahuguna, on the one hand, and the written statement filed by Ghananand Bahuguna, on the other hand.