RAJENDRA KUMAR Vs. RUKHMANI BISEN

JUDGEMENT

(1.) Heard on the question of maintainability.

(2.) As per objection raised by the Registry, this petition under Sec. 482 of Cr.P.C. is not maintainable and criminal Revision under Sec. 397/401 of Cr.P.C. should be preferred against the impugned order dtd. 10/11/2022 passed by learned Principal Judge, Family Court, Balaghat in MJCR No. 171/2022 (Smt. Rukhmani Bisen Vs. Rajendra Kumar) whereby learned family Court allowed the application under Sec. 125 of Cr.P.C. for interim maintenance filed by the respondent-wife and directed the petitioner to pay the interim maintenance to the tune of Rs.5,000.00 per month from the date of application i.e. from 12/7/2022.

(3.) Learned counsel for the petitioner submits that the impugned order is an interim order, so criminal revision should not lie against the impugned order and he placed reliance on an order of the Rajasthan High Court in Criminal Revision Petition No. 462/2021 (Vishal Kochar Vs. Smt. Pulkit Sahni) dtd. 22/4/2022.