GURPREET SINGH Vs. NAVJOT KAUR

JUDGEMENT

(1.) CHALLENGE in this petition under Section 482 Cr.P.C. is the order dated 23.7.2012 passed by Sh. Aman Sharma, PCS, Judicial Magistrate Ist Class, Patiala, vide which an amount of Rs.4,000.00 per month was granted as interim maintenance to the respondent wife and order dated 31.10.2012 passed by Ms. Jatinder Kaur, Additional Sessions Judge, Patiala, vide which the revision preferred by the present petition against the order dated 23.7.2012, was dismissed. Briefly stated, petitioner is the husband of respondent. Respondent filed a petition under Section 125 Cr.P.C. claiming maintenance.

(2.) LEARNED JMIC granted an amount of Rs. 4,000.00 per month as interim maintenance and that order was challenged in the revision and the revisional Court dismissed the petition.

(3.) I have considered the said submission but do not find any force in that submission. The allegation of adultery is yet to be determined during the course of trial. So, no ground for depriving the destitute wife of the maintenance is made out.