HITESH SOLANKI Vs. BHARTI

JUDGEMENT

(1.) In this criminal revision petition, the petitioner Hitesh Solanki, who was non-applicant in proceedings under Section 125, Cr.P.C. in Misc. Criminal Case No. 396/2011 has challenged the order dated 13.9.2012 passed by the Judge, Family Court, Udaipur. By the impugned order, the petitioner has been directed by the learned lower court to pay maintenance of Rs.6000/- per month to his wife Smt. Bharti under the provisions of Section 125, Cr.P.C..

(2.) At the stage of admission, I have heard with the consent of the parties, final arguments on the merits of the criminal revision.

(3.) The petitioner has alleged that he had got an ex parte decree of restitution of conjugal rights against the respondent on 1.6.2012 from Family Court, Bandra, Mumbai and still without considering that ex parte decree, the learned lower court has passed an order of maintenance against him for no reason.