FIROZ KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THIS is an application filed under Section 482 of the Code of Criminal procedure, 1973 (hereinafter referred to as the Code) for quashing the order dated 3.6.2005 passed In Maintenance case No. 16(M) of 2003 by the Additional Principal Judge, Patna by which he has passed an interim order of maintenance set the rate of Rs. 500/- per month to the wife opposite party No. 2 to be paid by the petitioner.

(3.) SO, I do not find any reason to interfere with the impugned order. This application is, therefore, dismissed. It is, however, observed that when the interim maintenance has been allowed to the wife, the learned court below must take necessary steps for early disposal of the case.