HONBLE RAJIV GUPTA,J. - (1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.
(2.) By means of this application under Section 482 CrPC, the applicant has challenged the order dated 05.03.2021 passed by Principal Judge, Family Court, Jalaun at Orai in Criminal Misc. Case No. 566 of 2018 (Smt. Deepa Mishra Vs. Sri Kapil Mishra), by which application under Section 125 CrPC, filed by opposite party no.2, has been allowed and the applicant has been directed to pay a sum of Rs. 3,500/- to opposite party no.2 as maintenance.
(3.) Learned counsel for the applicant has submitted that the applicant is an unemployed person and he has no means and is unable to provide maintenance fixed by the court to his wife and as such, impugned order passed by the court below is bad in the eye of law being too excessive.;