Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Paras Goyal vs Anita
2022 Latest Caselaw 2109 Raj

Citation : 2022 Latest Caselaw 2109 Raj
Judgement Date : 7 February, 2022

Rajasthan High Court - Jodhpur
Paras Goyal vs Anita on 7 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6011/2021

Paras Goyal S/o Late Shri Satish Kumar Goyal, Aged About 42 Years, B/c Goyal, R/o 3 Koa - 20 Pawanpur District Bikaner.

----Petitioner Versus

1. Anita W/o Shri Paras Goyal, D/o Shri Poonamchand Agarwal, R/o Street No. 8, Dhobi Talai, Bikaner.

2. The Judge, Family Court No. 2, Bikaner.

----Respondents

For Petitioner(s) : Mr. Sanjay Mathur (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/02/2022

This criminal misc. petition under Section 482 CrPC has been

filed by the petitioner being aggrieved with the order dated

13.09.2021 passed by the Family Court No.2, Bikaner whereby, in

the proceedings pending under Section 125 CrPC instituted at the

instance of the respondent No.1, the petitioner is directed to pay

interim maintenance to the respondent No.1 to the tune of

Rs.40,000/- per month from the date of application.

Learned counsel for the petitioner has submitted that the

court below in the impugned order has recorded that respondent

No.1 was working as a Teacher upto April, 2020 and was earning

around Rs.16,000/- per month but despite that, the court has

directed the petitioner to pay interim maintenance to the

respondent No.1 from the date of application i.e. 09.10.2018.

(2 of 2) [CRLMP-6011/2021]

Issue notice to the respondent No.1 only, subject to the

condition that the petitioner shall deposit Demand Draft of

Rs.10,000/- executed in favour of the respondent No.1 before the

Registrar Judicial, Rajasthan High Court, Jodhpur within a period

of one week. On furnishing the said Demand Draft, let notice be

issued to respondent No.1, returnable on 24.02.2022.

On appearance of respondent No.1 before this Court either

personally or through her Advocate, the Registrar Judicial,

Rajasthan High Court, Jodhpur shall handover the above Demand

Draft of Rs.10,000/- to respondent No.1 or her advocate.

(VIJAY BISHNOI),J SURABHII/11-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter