SUBODH KALYANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 lays a challenge to the order dtd. 27/7/2023; passed by the learned Family Court No.2, Bikaner (hereinafter referred to as "the Family Court") in Criminal Case No.83/2023 (original C.I.S. No.482/2019), whereby petitioner 's application dtd. 18/8/2022, preferred under Sec. 91 of the Code of Criminal Procedure, 1973 has been rejected.

(2.) Briefly narrated facts appertains are that the petitioner married the respondent No.2 on 18/2/2003. Thereafter, their matrimonial relationship became sour for which the petitioner and respondent No.2 along with her two minor children started living separately.

(3.) The respondent No.2 filed an application under Sec. 125 of the Code of Criminal Procedure, 1973 seeking maintenance. During the course of proceedings, by way of the order dtd. 19/8/2023, passed by the learned Family Court, a sum of Rs.30,000.00 was determined as interim maintenance.