Rajasthan High Court - Jodhpur
Hemant Pandey vs Smt.Pooja & Anr on 16 November, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1923 / 2014
Hemant Pandey S/o Shri Shree Ram Pandey, by caste Pandey,
resident of Near Divya Murari Bapu Mandir, Govindgarh Road,
Ganaheda Tehsil Pushkar, District Ajmer.
----Petitioner
Versus
1. Smt.Pooja W/o Hemant Pandey D/o Late Shri Manak Tiwari, by
caste Pareek, resident of Behind Banthiya School, Kishmidesar
Post Bhinasar, Bikaner.
2. Aryan S/o Hemant Pandey, aged 5 years being minor through
natural guardian mother Smt. Pooja W/o Hemant Pandey D/o Late
Shri Manak Tiwari, by caste Pareek, resident of behind Banthiya
School, Kishmidesar, Post Bhinasar, Bikaner.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. A.K. Acharya
For Respondent(s) : Mr. M.S. Panwar, PP
Mr. D.K. Gaur
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 16/11/2017
1. The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. against the order dated 28.06.2014 passed by learned Judge, Family Court, Bikaner in criminal misc. case No.366/2014 who whereby dismissed the application under Section 126(2) Cr.P.C. filed by the petitioner.
2. Learned counsel for the petitioner states that his only prayer is that he should be heard at the time of granting of maintenance and the present petition is of interim maintenance.
3. On bare perusal of the impugned orders, no interference is called for, hence, the petition is dismissed.
(2 of 2) [CRLMP-1923/2014] However, the learned court below shall hear the petitioner on all issues without prejudice to the order of interim maintenance before passing order of final maintenance.
(DR. PUSHPENDRA SINGH BHATI)J. zeeshan/