Tahir vs State Of U.P.And Others
2012 Latest Caselaw 3560 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 26102 of 2012
 

 
Petitioner :- Tahir
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Amit Daga
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

This application under Section 482 Cr.P.C. is directed against the order dated 20.4.2012 passed by Principal Judge, Family Court, Meerut in Case No.417 of 2009, Smt. Sajia Vs. Tahir by which he has allowed the application filed by the opposite party no.2 in the aforesaid case for grant of interim maintenance and has awarded Rs.1500/- per month each to the opposite party nos.2, 3 and 4 as interim maintenance.

I have perused the impugned order and the materials brought on record, I am of the view that the order passed by the court below does not suffer from any illegality or infirmity warranting any interference by this Court.

The prayer for setting aside the impugned order is refused.

However, considering the peculiar facts and circumstances it is directed that the Judicial Magistrate, Chandauli shall make every possible endeavour to decide the Case No.417 of 2009, Smt. Sajia Vs. Tahir as expeditiously as possible preferably within a period of four months from the date of production of a certified copy of this order, if there is no legal impediment.

Subject to the aforesaid directions, this application is finally disposed of.

Order Date :- 16.8.2012

Bhaskar