SANKEET KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) This application under Sec. 482 Cr.P.C. has been preferred against the order dtd. 14/5/2024, passed by the Judicial Officer, Gram Nyayalaya, Dhanuara, Amroha, in criminal misc. case No. 152 of 2022, under Sec. 125 Cr.P.C., Police Station Bachharayu, District Amroha, whereby interim maintenance has been granted in favour of opposite party no. 2.

(3.) It is apparent from record that in this case the applicant is challenging the order by which interim maintenance has been granted under Sec. 125 Cr.P.C. in favour of opposite party no. 2. In case of Ashu Jain vs. State of U.P. and others 2023:AHC:165660, in paragraph nos. 15, 16 and 17, this Court has held as under :-