Punjab-Haryana High Court
Jatinder Pal Singh (Retired Subedar) vs Joginder Kaur on 10 August, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-412 of 2009 (O&M)
Date of decision: 10.08.2011.
Jatinder Pal Singh (Retired Subedar)
..Petitioner
Versus
Joginder Kaur
..Respondents
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. Gurcharan Singh, Advocate,
for the petitioner.
Mr. Gurbakhsh Singh, Advocate,
for the respondent.
NAWAB SINGH, J. (ORAL)
By filing this petition, Jatinder Pal Singh-petitioner (husband) has challenged the order dated October 13th, 2008 (Annexure P-3) passed by Additional Sessions Judge, Patiala affirming the order dated April 23rd, 2007 of Judicial Magistrate First Class, Patiala, whereby, petitioner was directed to pay an amount of `800/- per month as interim maintenance allowance to the respondent-wife on the application filed under Section 125 of the Code of Criminal Procedure.
Learned counsel for the respondent has stated that the aforesaid application has been disposed of by the Judicial Magistrate First Class, Patiala.
In this view of the matter, no cause of action survives.
Dismissed.
(NAWAB SINGH) JUDGE 10.08.2011 neetu