CHINTAMANI PATEWAL Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) HEARD Sri Sandeep Tandon learned counsel for the revisionist and learned A.G.A for State. Perused the record.

(2.) THIS is a criminal revision under Section 397/401 of the Code of Crimi­nal Procedure, 1973 (for short `Code') read with section 19(4) of the Family Courts Act against the impugned judg­ment and order dated 3.3.2004.

(3.) IN view of above, the revision is allowed and the impugned order dated 3.3.2004 is set-aside. However, in the peculiar circumstances of the case, when admitted by that the respondent no. 2 is residing separately with a minor daughter-respondent no.3, I feel it is just and proper to direct the revisionist to pay interim maintenance @ Rs. 700/- (Ru­pees seven' hundred only) per month till the application for interim maintenance filed by the respondent no.2 is decided on merit by the Principal Judge, Family Court, Dehradun.