PRABHUDAS Vs. MANJITA

JUDGEMENT

(1.) The instant criminal misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against the order dtd. 3/2/2023 passed by the learned Gram Nyayalaya, Rajgarh, Churu in Criminal Misc. Case No.419/2020 whereby the learned Judge has partly allowed the application under Sec. 125 Cr.P.C. and directed the petitioner to pay Rs.3,000.00 per month to the respondent as interim maintenance.

(2.) Counsel for the petitioner submits that the learned Gram Nyayalaya without appreciating the material available on record and without assigning any cogent reason has awarded interim maintenance in favour of claimant. Counsel submits that the interim maintenance as awarded by the Gram Nyayalaya 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.