SHAHID RIZWAN KHAN Vs. MASOOR

JUDGEMENT

(1.) Rule. Rule, returnable forthwith. With the consent of the respective parties, the matter is taken up for final disposal.

(2.) By this application under section 482 of the Criminal Procedure Code, 1973 ( henceforth the Code ), the applicant prayed that order dated 26/08/2010 (passed below Ex. 5) in Petition No E 371/ 2009 by the family Court No 3, Nagpur, granting interim maintenance to the respondents no.1,2 and 3 in the sum of Rs. 10,000/ ; Rs. 3,000/ and Rs. 2,000/ per month, respectively, be set aside.

(3.) The facts are: