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Judgment
Manoj Kumar Garg, J
The instant criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 04.07.2022 passed by the learned Judge of Family Court No.1, Bhilwara, in Case No.205/2020 whereby the learned Judge has allowed the interim application filed by the respondents under Section 125 Cr.P.C. and directed the petitioner to pay Rs.3,000/-each per month to the respondent Nos.2-5 as interim maintenance.
Perused the impugned order available on record.
The impugned order passed by the learned Judge of Family Court No.1, Bhilwara is an interim order. The final order on the application is yet to be passed by the court below. The learned court below after taking into consideration all the material available before it, has rightly awarded interim maintenance of Rs.3,000/- each per month to the respondent Nos.2-5. The order impugned do not suffer from any illegality and perversity, hence, no interference is called for from this Court.
The misc. petition stands dismissed accordingly. However, the court below is directed to decide the main application after taking into consideration all the documents and material aspect of the matter as well as statements so recorded before it, within a period of one year from the date of receipt of certified copy of this order.
Stay petition is also decided accordingly.