Bhanwaroo Khan, J. - (1.) This criminal miscellaneous petition, under Section 482 of the Code of Criminal Procedure, 1973, has been filed on behalf of the petitioner against the order dated 19.01.2007 passed by the revisional Court, Special Judge, SC/ST (Prevention of Atrocities) Cases, Sawai Madhopur, whereby the revision preferred against the order dated 07.07.2006 of the Additional Chief Judicial Magistrate, 1st Class, Sawai Madhopur was rejected and the interim maintenance order passed by the trial Court was maintained.
(2.) Brief facts of the case are that the respondent wife, along with her two minor children filed a petition under Section 125 of the Cr.P.C., in which an interim order to pay maintenance @ Rs.1500/- each to the respondents, has been passed against the petitioner.
(3.) Heard learned counsel for the parties and perused the impugned orders passed by the Courts below.;