Mr. H.R. Panwar, J. - (1.) Heard learned counsel for the parties.
(2.) By the order dated 20-4-2006, the Judicial Magistrate No.2, Sri Ganganagar (for short, the trial Court hereinafter), on an application under Section 125 Cr.P.C. filed by the non-petitioner, during pendency of the main application, granted monthly allowance of interim maintenance @ Rs.2500/- in favour of the non-petitioner. That order was challenged by the petitioner before the Additional Sessions Judge No.2, Sri Ganganagar (for short, the Revisional Court hereinafter). By the order dated 9.6.2006, the revision petition filed by the petitioner was dismissed.
(3.) I have heard learned counsel for the parties and perused the orders passed by both the courts below.;