SHRIRAM KUMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against the order dtd. 12/1/2023 passed by the learned Judge, Family Court No.2, Udaipur in Session Case No.32/2022 whereby the learned Judge has allowed the interim application filed by the respondent no.2 under Sec. 125 Cr.P.C. and directed the petitioner to pay Rs.6,000.00 per month to the respondent no.2 as interim maintenance.

(2.) Mr. Shriram Kumawat, petitioner present in person submits that the learned Family Judge, without appreciating the material available on record and without assigning any cogent reason has awarded interim maintenance in favour of respondent no2. Petitioner further submits that the interim maintenance as awarded by the Family Judge, is on higher side as he is not having enough income.

(3.) Heard the petitioner and perused the impugned order passed by the court below.