Mohd Waqar Hussain vs High Court For The State And 2 ...
2023 Latest Caselaw 929 Tel

          THE HONOURABLE SRI JUSTICE K.SURENDER


             CRIMINAL PETITION No.11853 OF 2022

ORDER:

1. This Criminal Petition is filed under Section 482 of the Code

of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner-

respondent to set aside the order in Crl.M.P.No.304 of 2022 in

M.C.No.509 of 2022 passed by the II Additional Family Court, City

Civil Court, Hyderabad on 29.10.2022.

2. Heard learned counsel for the petitioner and learned counsel

for the respondents. Perused the record.

3. The petitioner is the husband questioning the correctness of

the orders passed in Crl.M.P.No.304 of 2022 in M.C.No.509 of

2022, dated 29.10.2022 granting interim maintenance of

Rs.5,000/- each to the wife and son.

4. Since the orders have not attained finality and the

maintenance granted is interim in nature, I do not find any reason

to interfere with the order of granting interim maintenance.

However, both the counsel submit that in accordance with

judgment of Hon'ble Supreme Court in the case of Rajnesh v. Neha

in Criminal Appeal No.730 of 2020 arising out of SLP (Crl.) No.9503 of 2018, dated 20.11.2020, the assets and liabilities statements are

already filed. In the said circumstances, the II Additional Family

Court, City Civil Court, Hyderabad is directed to dispose of the

main case itself within a period of four months from the date of

receipt of a copy of this order.

5. With the above direction, the Criminal Petition is disposed off.

Miscellaneous applications pending, if any, shall stand

closed.

_________________ K.SURENDER, J Date: 23.02.2023 kvs THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No. 11853 OF 2022

Dt. 23.02.2023

kvs