AJAY YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY way of this petition, the petitioner who is the husband of respondent No. 2 has sought the prayer for quashing the orders dated 26. 11. 2007 contained as annexure Nos. 2 and 3 to the writ petition passed by Principal Judge, Family Court, Dehradun in Criminal Case No. 107 of 2005 and Case No. 302 of 2007 Smt. Sanjana Yadav Vs Ajay Yadav respectively.

(2.) HEARD Sri Vinod Sharma, learned counsel for the petitioner, Sri Sandeep Tandon, learned counsel for the respondent Nos. 2 and 3 and perused the record.

(3.) LEARNED counsel for the petitioner has submitted that the income of the petitioner is only Rs. 1,500/- per month as he is working as a casual labourer, therefore, he is unable to pay a sum of the maintenance allowance, which has been awarded by the court below.