RAJEEV Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of impugned order dated 30.08.2019 passed by learned Principal Judge, Family Court, Amroha in Complaint No. 66 of 2017 (Savita Devi Vs. Rajeev), under Section 125 Cr.P.C., Police Station Mandi Dhauaura, District Amroha.

(2.) Heard Sri Ajad Khan holding brief of counsel for the applicant and learned A.G.A. for the State. Perused the record.

(3.) Counsel has not been able to point out any illegality, impropriety or incorrectness, much less than any abuse of court's process which may persuade this Court to interfere in the impugned order. By the impugned order Rs. 3,000/- per month to the wife/opposite party No.2 has been awarded as a matter of maintenance which in the present days of high price rise cannot be said to be either excessive or disproportionate. The impugned order contains discussion of facts and circumstances of the case and is a well reasoned order. There is no good reason to interfere in the impugned order.