SILDON N SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present revision petition under Section 397/401 read with Section 482 of the Code of Criminal Procedure, 1973 (herein referred to as 'the Code'), the petitioner has impugned the order dated 30th July, 2015 passed by the learned Magistrate First Class, South Garo Hills District, Baghmara, whereby the interim maintenance was awarded to respondent No. 2 herein. The petitioner has also challenged the order dated 8th September, 2016 passed by the learned Magistrate, whereby the amount of interim maintenance was ordered to be deducted from the salary of the petitioner.

(2.) In a nut shell, the case of the petitioner is that respondent No. 2 herein had filed a petition under Section 125 of the Code before the Magistrate First Class, South Garo Hills District, Baghmara. The petitioner appeared before the Trial Court on 30th July, 2015 and an interim maintenance @ Rs. 7000/- (Rupees Seven thousand only) per month was awarded to respondent No. 2 wife and children w.e.f. the date of filing of the petition. Against the said order dated 30th July, 2015, the petitioner preferred an appeal under Rule 21 of the Rules for the Administration of Justice and Police in the Garo Hills District, 1937. Thereafter, the learned Trial Court passed an order dated 8th September, 2016 and issued directions for deducting the amount of Rs. 7000/- (Rupees Seven thousand only) per month with retrospective effect from the month of July, 2015, from the salary of the petitioner.

(3.) Feeling aggrieved by the said order, the petitioner has filed the present petition.