BHAVESH KUMAR Vs. SWEETY

JUDGEMENT

(1.) Impugned herein is an order dtd. 29/6/2024 passed by the learned Family Court No.1, Jodhpur in Criminal Main Case No.128/2022 vide which wife-complainant 's application under Sec. 125 of Cr.P.C. was allowed. She has been awarded interim maintenance of Rs.7,000.00 per month to be paid by her husbandpetitioner herein.

(2.) The factual background outlined in the petition is that on 9/5/2022, the Respondent filed an application seeking maintenance and interim maintenance. The Petitioner denied all allegations contained therein, stating that he is unemployed, has no income, and is dependent on his parents while preparing for competitive exams.

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner and gone through the case record.