YOGINDER SINGH Vs. LEKHA @ REKHA DEVI

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C for quashing of orders dated 22.01.2011 passed by the Sessions Judge, Kurukshetra and order dated 03.09.2010 passed by the Judicial Magistrate Ist Class, Kurukshetra, vide which, the application for interim maintenance of the Respondent was allowed.

(2.) The facts, in short are that the present Petitioner got married with Respondent on 25.05.1980. The Respondent-wife is a house hold lady and has no source of income. She was forced to leave her matrimonial house as she was maltreated during the period, she remained in her matrimonial home. The Respondent-wife filed petition under Section 125 of the Code of Criminal Procedure She also filed an application for grant of ad-interim maintenance @ 1,0000/-per month and litigation expenses. The trial Court granted the Respondent a sum of 1000/-p.m. as ad-interim maintenance from the date of filing of application.

(3.) Aggrieved, the Petitioner filed criminal revision in the Court of Sessions Judge, Kurukshetra. The said revision petition was dismissed and the order granting ad-interim maintenance to the tune of 1000/-per month was upheld.