HAV CHANDRA SINGH Vs. CHITU LYNGDOH

JUDGEMENT

(1.) The petitioner, Shri Chandra Singh has filed the present revision petition against the order dated 04.04.2017 passed by learned Judicial Magistrate, Shillong in Misc. Case No. 6 (T) 2017 in Maintenance Case No. 6 (T) 2016.

(2.) The brief facts of the case are that the respondent herein file a petition under Section 125 of the Code of Criminal Procedure (herein referred to as 'Cr.P.C.') against the petitioner claiming maintenance. The respondent also moved an application for grant of interim maintenance. Vide impugned order dated 04.04.2017, learned trial court awarded interim maintenance of Rs. 9,000/- (Rupees Nine thousand only) (Rs. 3,000/- for daughter Miss. Vanita Lyngdoh, Rs. 3,000/- for son Shri Lucas Lyngdoh and Rs. 3,000/- for the petitioner).

(3.) Learned counsel for the petitioner submits that the petitioner has filed an application dated 08.06.2017 under Section 127 Cr. P.C. for modification of the interim order dated 04.04.2017 and the said application is pending.