IRFAN ANSARI Vs. SHABNAM ANSAR

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against the order dtd. 4/7/2022 passed by the learned Judge of Family Court No.1, Bhilwara, in Case No.205/2020 whereby the learned Judge has allowed the interim application filed by the respondents under Sec. 125 Cr.P.C. and directed the petitioner to pay Rs.3,000.00each per month to the respondent Nos.2-5 as interim maintenance.

(2.) Perused the impugned order available on record.

(3.) The impugned order passed by the learned Judge of Family Court No.1, Bhilwara is an interim order. The final order on the application is yet to be passed by the court below. The learned court below after taking into consideration all the material available before it, has rightly awarded interim maintenance of Rs.3,000.00 each per month to the respondent Nos.2-5. The order impugned do not suffer from any illegality and perversity, hence, no interference is called for from this Court.