RAN VIJAY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Raj Kumar Vaishya alongwith Shri Sanjay Kumar for the applicant and Shri Rahul Singh for the opposite party no.2.

(2.) Learned counsel for the opposite party no.2 has stated that he does not wish to file any counter affidavit in the matter and it may be decided on the point of law involved in this case. Accordingly, with the consent of the parties, this application is being decided on merits.

(3.) This application has been filed for quashing the order dated 27 April 2018 passed by the Principal Judge, Family Court, Mahoba in Case No.12 of 2018 (Smt. Ranjeeta Vs. Ran Vijay Singh) whereby, in proceedings under Sec. 128 Crimial P.C., 1973 the court below has directed the deduction of maintenance amount of Rs. 5000.00 per month to be made from the salary of the applicant and has further directed conducting an inquiry into the second marriage of the applicant and to send the inquiry report to the Court.