ATUL BANSAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS revision has been filed against the order dated 24.4.2003 passed by Judge, Family Court, Dehradun in Case No. 706 or 2002 Smt. Gunjan and others v. Atul Bansal under Section 125 Cr.P.C.

(2.) BY way of interim impugned order the Judge, Family Court, Dehradun directed the petitioner to pay an amount of Rs. 10,000/ - per month as interim maintenance to the opposite parties No.2 and 3.

(3.) THIS order was challenged by way of the revision before this Court and this Court while admitting the same directed the petitioner to pay the interim maintenance allowance to the tune of Rs. 3,000/ - (Rupees three thousand only) per month to the opposite parties No.2 and 3.