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Judgment
8 paragraphs · 214 wordsDr. Kauser Edappagath, J
Annexure B order passed by Sessions Court, Thiruvananthapuram is under challenge in this Crl.M.C.
Annexure A order was passed by the Judicial First Class Magistrate Court-II, Attingal against the petitioner. He challenged the same before the Sessions Court, Thiruvananthapuram with a petition to condone the delay. The learned Sessions Judge allowed the delay petition on condition that the petitioner shall deposit half of the entire arrears of maintenance calculated at the rate of ₹6,000/- per month within one month. The said order is under challenge in this Crl.M.C.
I have heard the learned counsel for the petitioner as well as the learned counsel for the 2nd respondent.
I am not inclined to interfere with the impugned order in exercise of the jurisdiction vested with this Court under Section 482 of Cr.P.C. The learned counsel for the petitioner submits that he may be granted three months' time to deposit the arrears ordered as per Annexure B.
Hence, this Crl.M.C is disposed of as follows:
i. The petitioner shall deposit a sum of ₹75,000/-(Rupees seventy five thousand only) towards arrears of maintenance as ordered in Annexure B order within a period of one month from today.
ii. The balance arrears shall be paid within two months thereafter.