- (1.) Heard learned counsel for the petitioner and learned counsel for the State and O.P.No.2.
(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 498A of the Indian Penal Code.
(3.) After hearing both the side, petitioner is directed to pay ad interim maintenance to opposite party no. 2, Tarannam Bibi, @ Rs. 3,000/- per month.;