VIJEET MURARKA Vs. SMT SHEETAL

JUDGEMENT

(1.) By this criminal misc. petition, a challenge is made to the order dated 15.11.2014, whereby, interim maintenance has been granted to the respondent wife pending application under section 125 CrPC.

(2.) Learned counsel submits that ignoring the income of the non-petitioner wife, interim maintenance has been given. It is further stated that non-petitioner is still in job. The petitioner is in possession of certain documents to show the aforesaid, thus impugned order may be quashed.

(3.) I have considered the submission and find that the impugned order was passed after consideration of all the relevant issues raised before the court below. The issue of income of non-petitioner wife was considered and it was found that she was in service previously but no document or evidence was produced to show her earning at present. Taking into consideration aforesaid and income of the petitioner, interim maintenance was granted. I do not find any illegality in the impugned order.