ALOK KUMAR Vs. STATE OF JHARKHAND.

JUDGEMENT

(1.) Heard Mr. Amit Kumar Das, the learned counsel for the petitioner, Mrs. Priya Shrestha, the learned counsel for the respondent State and Mr. Sidharth Gautam, the learned counsel appearing on behalf of the O.P.No.2.

(2.) This petition is filed for quashing of the order dtd. 4/1/2021 passed by the learned Principal Judge, Family Court, Ranchi, in Cr. Misc. Application No.06 of 2020, pending in that learned court.

(3.) Learned counsel for the petitioner submits that by the impugned order interim maintenance has been allowed in favour of the O.P.No.2 and by the said order the learned court has refused the stay of execution proceeding in O.M.Case No.216 of 2019(R) arising out of the order dtd. 13/9/2019. The O.M.Case No.216 of 2019 whereby the direction was issued to the petitioner to pay entire amount of maintenance and a petition was filed to stay the proceeding till the final judgment which was rejected by the learned court and aggrieved with this the petitioner has moved before this Court by filing this petition.