Thanaram vs State Of Rajasthan (2026:Rj-Jd:11566)
2026 Latest Caselaw 3657 Raj

Rajasthan High Court - Jodhpur

Thanaram vs State Of Rajasthan (2026:Rj-Jd:11566) on 10 March, 2026

[2026:RJ-JD:11566]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 3628/2025

Thanaram S/o Shri Lunaram, Aged About 34 Years, R/o Khandli
Khothi, Kuchaman, Dist. Nagaur (Raj.)
                                                                   ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Rakhsha W/o Thanaram, D/o Hanumanmal, Presently R/o
         Behind Dy. Sp Office, Sujangarh, Dist. Churu (Raj.)
3.       Jigar S/o Thanaram, Aged About 4 Years, Minor Through
         Mother Raksha D/o Hanumanmal, R/o Behind Dy. Sp
         Office Sujangarh, Dist. Churu (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     None present
For Respondent(s)         :     Mr. V.S. Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

10/03/2026 Learned counsel for the petitioner has preferred the present

Criminal Miscellaneous Petition being aggrieved by the order dated

06.03.2025 passed by the learned Additional Chief Judicial

Magistrate, Sujangarh (Churu) in Criminal Case No. 311/2021,

whereby interim maintenance in a sum of Rs.3,500/- per month

has been awarded from the date of filing of the application, i.e.,

17.09.2021.

This Court has considered the averments raised in the

present Criminal Miscellaneous Petition as well as the order dated

06.03.2025. This Court finds no ground for interference in the

present petition. Only an amount of Rs.3,500/- has been granted

(Uploaded on 10/03/2026 at 03:27:56 PM)

[2026:RJ-JD:11566] (2 of 2) [CRLMP-3628/2025]

to the respondent-wife as interim maintenance and the final

proceedings for maintenance are yet to be decided. Moreover, no

such ground has been raised by the petitioner which requires the

indulgence of this Court.

In view of the aforesaid, the instant Criminal Miscellaneous

Petition stands disposed of.

However, the learned trial Court shall decide the original

application expeditiously.

The stay petition as well as all pending application(s), if any,

stand disposed of.

(BALJINDER SINGH SANDHU),J 12-Hanuman/-

(Uploaded on 10/03/2026 at 03:27:56 PM)

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