MANOJ DHAWAN Vs. STATE

JUDGEMENT

(1.) BY way of this petition, the petitioner has sought relief in the nature of certiorari for quashing the impugned order dated 12. 12. 2007 passed by the Principal Judge, Family Court, Dehradun (contained as annexure No. 2 to the petition ).

(2.) HEARD Sri Ajay Veer Pundir, learned counsel for the petitioner and perused the record. After going through the entire record available before me, I do not find any force in the submission advanced by learned counsel for the petitioner. The court below his rightly awarded a sum of Rs. 5,000/- in favour of the respondent No. 2. Perusal of the order shows that the court below provide so many dates to the petitioner on costs but the petitioner did not appear before the court below. Thereafter, the learned Principal Judge, Family Court, Dehradun allowed the application under Section 125 Cr. P. C. and directed the petitioner to pay a sum of Rs. 5,000/- per month as maintenance. I do not find any ground to interfere in the impugned order passed by the court below. The petition lacks merit and is liable to be dismissed. Accordingly, the petition is dismissed in-limine.