VIRANDER SINGH Vs. SIMPLA DEVI

JUDGEMENT

(1.) Through the instant petition filed under Sec. 482 Cr.P.C., petitioner seeks quashing of order dtd. 23/11/2021 whereby his Revision Petition against order dtd. 31/1/2020 passed by the trial Court stands dismissed by learned Additional Sessions Judge, Doda.

(2.) Learned counsel for the petitioner submits that the petitioner should have been directed to pay the maintenance amount not from the date of filing of the petition, but from the date of passing of the order as circumstances changed in between passing of interim order and the final order. Learned counsel for other side has argued that the petitioner has no case to file petition under Sec. 482 Cr.P.C

(3.) Learned counsel for the petitioner has submitted that the income of the petitioner herein as assessed by the trial court and revisional court is not in consonance with the salary of the petitioner, which got increased during pendency of the petition and, therefore, the order directing the petitioner herein to pay maintenance to the tune of Rs.15,000.00 per month from date of filing of petition is bad in law.