SATISH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) is for quashing the order dated 30.9.2004 passed by the learned Sub-divisional Judicial Magistrate, Hajipur in Misc. Case No. 102 of 2002/ T.R. No. 1277 of 2004 under Section 125 of the code by which he has ordered the petitioner to pay ad interim maintenance at the rate of Rs. 1400/- per month to his wife Smt. Shobba Singh (Opposite Party No. 2) for maintenance of herself at the rate of Rs. 400/- and for her four minor children at the rate of Rs. 250/- each per month.

(2.) HEARD learned Counsel for the petitioner and the learned A.P.P. appearing for the state. Opposite Party No. 2, though has appeared in this case by filing Vakalatnama but no one on her behalf appeared in Court when the case was called out for hearing.

(3.) WITH the above modification in the impugned order, this application is disposed of.