HARI RAM Vs. SUNITA

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against the order dtd. 21/3/2022 passed by the learned Judge, Family Court, Churu, in Criminal Misc. Case No.39/2022 whereby learned Judge has allowed the interim application filed by the respondents under Sec. 125 Cr.P.C. and directed the petitioner to pay Rs.5,000.00per month to the respondent No.1 and Rs.3,000.00 per month to the respondent No.2 as interim maintenance.

(2.) Learned counsel for the petitioner submits that the learned Judge, without appreciating the material available on record and without assigning any cogent reason has awarded interim maintenance in favour of respondent Nos.1 and 2. Counsel further submits that the interim maintenance as awarded by the learned Judge, Family Court, Churu, is on higher side as the petitioner is not having enough income.

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