VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner essentially being aggrieved with the order dated 18.03.2017 passed by the Family Court No.2, Bikaner (hereinafter to be referred as the 'trial court') in Criminal Regular Case No.18/2016, whereby while deciding the application under Section 125 Cr.P.C., 1973 it has directed the petitioner to pay monthly maintenance to the respondents to the tune of Rs. 1,20,000/-
(2.) It is noticed that the order dated 18.03.2017 has been passed by the trial court ex-parte against the petitioner while observing that he did not appear before it despite service of notice.
(3.) The petitioner has also challenged the order dated 16.09.2017 passed by the trial court, whereby his applications filed through Advocate under Sections 126 read with Section 127 (2) Cr.P.C., 1973 and under Section 13 of the Family Court Act have been dismissed and the prayer of the petitioner for setting aside exparte order dated 18.03.2017 and allowing him to represent through Advocate has also been dismissed.;