KAILASH CHANDRA SHARMA,J. - (1.) Heard learned Counsel for the petitioner Mr. Ashish Sharma and Mr. Rishi Raj Singh Rathore, Public Prosecutor for the State and perused the material available on file and principles laid down in Hon'ble the Supreme Court in the judicial pronouncement (2015) 2 Supreme Court Cases 385.
(2.) Hon'ble Supreme Court in the judicial pronouncement reported in (2015) 2 Supreme Court Cases 385, in para 5 held as under : "It is neither appropriate nor desirable that a Court simply states that maintenance should be paid from either the date of the order or the date of the application in matters of maintenance. Thus, as per Section 354(6) Cr.P.C., the Court should record reasons in support of the order passed by it, in both eventualities. The purpose of the provision is to prevent vagrancy and destitution in society and the Court must apply its mind to the options having regard to the facts of the particular case."
(3.) So according to the principles laid down by Hon'ble Apex Court, if the concerning Court ordered for maintenance from the date of application then the Court should record the reasons in support of this order.;