SUKHENDRA CHATUVEDI Vs. SNEHA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed against order dtd. 02/08/2023 passed by Second Additional Sessions Judge, Amarpatan, District Satna in Criminal Revision No.16/2022 arising out of order dtd. 23/09/2022 passed in M.J.C.R. No.115/2017 by JMFC, Amarpatan, District Satna, by which maintenance amount of Rs.5,000.00 has been awarded to respondent No.1 and maintenance amount of Rs.3,000.00 has been awarded to respondent No.2.

(2.) It is submitted by counsel for the applicant that the basic reason for separation of the applicant from respondent No.1 is that applicant belongs to very orthodox family, whereas respondent No.1 is a very modern girl which is evident from the posts uploaded by her on her Facebook account, which have been filed by applicant as Annexure-A/5. It is submitted that so far as the maintenance amount awarded to respondent No.2 is concerned, applicant has no objection and he would continue to pay but so far as the maintenance amount awarded to respondent No.1 is concerned, in view of the lifestyle of respondent No.1, the said order of maintenance may be quashed.

(3.) Considered the submissions made by counsel for the applicant.