- (1.) Leave is granted.
(2.) This appeal is directed against the judgment and order dated 1st July, 2008, passed by the Punjab & Haryana High Court in Crl. Misc. No. 14793-M of 2008, whereby the appellant's application under Section 482 of the Code of Criminal Procedure for quashing the orders dated 25th July, 2007 and 6th November, 2007 passed by the courts below granting Rs. 10,000/- per month, as interim maintenance to the respondent-wife, was dismissed.
(3.) Taking into consideration the evidence adduced, the learned Additional Chief Judicial Magistrate, Patiala, before whom the proceedings under Section 125 of the Criminal Procedure Code, filed by the respondent-wife is pending, directed the appellant-husband to pay the said sum of Rs. 10,000/- by way of interim maintenance to the respondent-wife during the pendency of the proceeding. The said order was affirmed both by the Sessions Court as well as the High Court.;