Bombay High Court
Manoj S/O Late Angnamal Jindal vs Krishna D/O Arjunlal Todi And Anr on 18 December, 2018
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
revn.644.2018_506.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.644 OF 2018
Manoj s/o. Angnamal Jindal ... Applicant
Vs.
Smt.Krishna d/o. Arjunlal Todi & anr. ... Respondents
Mr.Vivek Tambe i/b MST Legal for the Applicant
Ms.Pooja Joshi i/b A.M. Saraogi for Resp. No.1
Mr.A.R. Patil, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: DECEMBER 18, 2018 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. Learned Counsel for the respondent/wife wants to file reply.
On query, it is informed by the learned Counsel for the petitioner/husband that the maintainance petition was filed in 2015. However, since then, the petitioner / husband has not paid a single rupee to the respondent / wife towards her maintainance and she has been residing with her parents since then.
3. The matter is now fixed for admission on 13th February, 2019. In the meantime, as a stop-gap arrangement, the petitioner Page 1 of 2 ::: Uploaded on - 18/12/2018 ::: Downloaded on - 25/12/2018 20:47:30 ::: revn.644.2018_506.doc is directed to pay an amount of Rs.25,000/- per month towards maintainance from the date of the order of the Family Court i.e., October, 2018. The same shall be deposited on or before 5 th of every month in the bank account of the respondent/wife. Accordingly, till the next date i.e., 13.2.2019, subject to the deposit being made as stipulated above, no coercive steps to be taken against the petitioner/husband.
(MRIDULA BHATKAR, J.) Page 2 of 2 ::: Uploaded on - 18/12/2018 ::: Downloaded on - 25/12/2018 20:47:30 :::