KINKAR PAUL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition under Section 482 of the Code of Criminal Procedure, 1973 (herein referred 'Cr.P.C.') the petitioner seeks directions to learned trial court to disposed of the petitioner's application under Section 127 Cr.P.C. expeditiously.

(2.) Briefly stated, the facts of the case giving rise to the present petition are that the respondent No. 2 herein namely, Smt Diparnita Paul filed a petition under Section-125 Cr.P.C. for grant of maintenance being C.R. Case No. 274 (S) of 2014 which is pending before the learned Chief Judicial Magistrate, Shillong. Alongwith the said petition respondent No. 2 also moved an application being Misc. Case No. 110 (S) of 2014 for interim maintenance. Vide order dated 08.07.2014, learned trial court directed the petitioner herein to pay an interim maintenance of Rs. 10,000/- p.m. from the date of filing the application. The petitioner challenged the said order by filing Criminal Revision which was dismissed by learned Sessions Judge, Shillong on 19.11.2014.

(3.) It is also stated that on 25.02.2015, the petitioner moved an application under Section 127 Cr.P.C. for alteration of the interim maintenance allowance and the said application is yet to be decided.