Rajasthan High Court - Jodhpur
Banwari vs Mona Bishnoi on 2 January, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4647/2018
Banwari S/o Shri Banshi Lal Khokhar, Aged About 32 Years, R/o
Khedooli, Tehsil Merta, District Nagaur At Presently Grp Police
Station, Ajmer.
----Petitioner
Versus
Mona Bishnoi W/o Shri Banwari Lal D/o Shri Paburam, R/o Patel
Nagar, Bikaner.
----Respondent
For Petitioner(s) : Mr. Mahaveer Bishnoi
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 02/01/2019 The petitioner has preferred this petition calming following reliefs:-
'It is, therefore, most respectfully prayed that this petition may kindly be allowed and the impugned order dated 5.5.2018 passed by learned Family Court No. 1, Bikaner in Criminal Misc. Case No. 305/2017 (CIS No. 230/2017) may kindly be quashed and set aside and application filed by the respondent wife for interim maintenance may kindly be dismissed." Learned counsel for the petitioner has argued that the petitioner is holding the post of Constable in Rajasthan Police and the respondent wife who is educated lady can earn her own liability.
However after arguing for considerable time, learned counsel for the petitioner does not press this petition and seeks liberty to take up all issues at the time of decision of issue of final maintenance.
(2 of 2) [CRLMP-4647/2018] In light of such averments, the present petition is disposed of with the direction to the learned court below to decide issue of final maintenance between the parties expeditiously. The learned court below shall not be prejudiced on merits by the impugned order while adjudicating the issue of final maintenance.
(PUSHPENDRA SINGH BHATI),J 30-1/-
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