ARUN KUMAR SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) 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 11.1.2005 Page 1254 passed by the learned Sessions Judge, Nawadah in Criminal Revision No. 136 of 2004 by which he has affirmed the order dated 17.9.2004 passed by Sri Om Prakesh, J.M. 1st Class, Nawadah in Misc. Case No. 30 of 2003 granting ad interim maintenance to the wife and the two minor children at the rate of Rs. 750/- in total per month.

(2.) HEARD.

(3.) THEREFORE, the learned Sessions Judge was justified in affirming the order of the learned Magistrate granting ad interim maintenance to the wife and the two children of the petitioner. The amount of maintenance also does not appear to be excessive.