SHAKTI SINGH Vs. PINKI

JUDGEMENT

(1.) The instant revision has been preferred by the petitioner Shakti Singh for assailing the order dtd. 11/2/2021 passed by learned Judge, Family Court No.1, Udaipur in Criminal Case No.366/15 whereby, the application preferred by the respondents Pinki and Daksh, being the wife and son respectively of the petitioner under Sec. 125 Cr.P.C. was accepted and the petitioner was directed to make payment of maintenance to the tune of Rs.3,000.00 per month to his wife Pinki and Rs.2,000.00 to his minor son Daksh.

(2.) Ms. Deepika Purohit, learned counsel representing the petitioner, vehemently and fervently urged that the impugned order is absolutely illegal and unjustified. The petitioner himself is a lowly paid employee in the Bhoomi Vikas Bank and draws a meager salary of Rs.5,500.00 per month and as such, there was no justification for the court below to have awarded excessive maintenance to the tune of Rs.5,000.00 per month to the two respondents.

(3.) I have appreciated the submissions advanced by the learned counsel representing the petitioner and have gone through the impugned order.