SACHIN KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Deshraj Singh, learned counsel for applicant and learned A.G.A. for State.

(2.) Cperused the record.

(3.) This application under section 482 Cr. P. C. has been filed challenging order dated 3.3.2021 passed by Principal Judge, Family Court, Amroha in Complaint Case No. 72 of 2020 (Smt. Varsha and others Vs. Sachin Kumar), under section 125 Cr. P. C., P.S. Amroha Dehat, District Amorha, whereby Court below has awarded interim maintenance in favour of opposite parties 2 and 3, at the rate of Rs.8000/- per month and Rs. 3000/- per month respectively.