Sunil Kumar Garg, J. - (1.) This misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner Vijay Kumar (husband) against the order dtd. 8/5/2002 passed by the learned Judge, Family Court, Jodhpur by which the learned Judge in the proceedings under Section 125 Cr.P.C. pending before him granted interim maintenance to res-pondent No. 2 Smt. Lovely Rs. 1000.00 per month, be quashed and set aside.
(2.) It arises in the following cir-cumstances: (i) Respondent No. 2 Smt. Lovely (wife) filed an applk:atbn under Section 125 Cr.P.C. before the learned Judge, Family Court on 6/6/2001. Respondent No. 2 (wife) also filed an application for interim maintenance along with application under Section 125 Cr.P.C. (ii) From the order-sheet dtd. 8/5/2002, it appears that on that date, respondent No. 2 (wife) filed some affidavits in support of application for interim maintenance and on the same day, the learned Judge, Family Court heard the arguments and granted inte-mmaintiarxx @Rs.1000/- per month to the respondent No. 2.
(3.) Aggrieved from the order dtd. 8.5.2002, the petitioner (husband) has filed this misc. petition under Section 482 Cr.P.C.;