ARVIND KISHORE Vs. NEHA MATHUR

JUDGEMENT

(1.) This Criminal Misc. Application under Sec. 482 Cr.P.C. has been preferred claiming the following prayer:-

(2.) The present application has been preferred on behalf of the applicant (respondent in the above-numbered criminal revision petition), assailing the judgment passed by this Court on 26/5/2022, whereby this Court, while upholding the order impugned therein, as passed by the learned Family Court No.2, Bikaner, enhanced the maintenance payable by the applicant to the non-applicants (petitioners in the above-numbered criminal revision petition), from Rs.50,000.00 to Rs.75,000.00 to the non-applicant No.1/wife and from Rs.20,000.00 to Rs.25,000.00 to their minor son (non-applicant No.2).

(3.) At the outset, the learned counsel appearing on behalf of the applicant-husband, drew the attention of this Court to the judgment rendered by the Hon'ble Apex Court in the case of Sanjeev Kapoor v. Chandana Kapoor and Ors. (2020) 13 SCC 172, with regard to the maintainability of the present application.