AIR 1986 SUPREME COURT 984 ::1986 Cri LJ 41 (SC) ::AIROnline 1985 SC 41 ::1986 UP CriR 304 ::(1985) Marri LJ 561 ::(1986) Mad LJ(Cri) 12 ::(1986) MadLW(Cri) 1 ::1986 Sri LJ 1 ::1985 SCC (Cri) 556 ::(1986) 1 Rec Cri R 83 ::1986 All CJ 73 ::1985 BBCJ 160 ::(1985) All Cri C 447 ::(1985) Guj LH 1184 ::(1986) 1 Cur LJ (Civ&Cri) 81 ::1985 (4) SCC 337 ::1986 (1) Cur LJ (CCR) 81 ::1986 (1) Crimes 148 ::1986 (1) Cri LC 62 ::1986 (1) Chand LR (Civ & Cri) 331 ::1985 Cur Cri J 442 ::1985 All Cri LJ 353 ::1985 (3) APLJ (DNC) 22 (SC) ::1985 (28) DLT 437 ::1985 (2) Hindu LR 547 ::1986 SC Cri Rul 26 ::1986 Cri LR (SC Mah & Guj) 1 ::1986 Cri App Rep (SC) 1 ::1986 (88) Bom LR 223 ::1986 (1) Hindu LR 489 ::1986 (1) DMC 1 ::(1986) 1 AllCriLR 593 ::(1985) 2 Crimes 872 ::1985 2 Crimes 872 ::(1986) ChandCriC 5 ::(1985) Guj LH 1184 ::(1985) EastCriC 912 ::(1985) MPLJ 662 ::(1985) Mah LJ 976 ::(1985) All WC 906 ::(1986) Pat LJR 6.2 ::1986 (1) SCWR 77 ::1986 (1) Supreme 31 ::(1985) 2 DMC 363 ::1986 ALLAPPCAS (Cri) 24 ::1986 SC Cri R 26 ::1985 UP Cri R 304

Supreme Court Of India

Hon'ble Judge(s): E. S. Venkataramiah, R. B. Misra , JJ

Criminal P.C. (2 of 1974) , S.125— Proceedings under - Interim maintenance pending final disposal can be granted. Having regard to the nature of the jurisdiction exercised by a Magistrate under S.125, the said provision should be interpreted as conferring power by necessary implication on the Magistrate to pass an order directing a person against whom an application is made under it to pay a reasonable sum by way of interim maintenance subject to the other conditions referred to pending final disposal of the application.(Para 6) The Magistrate may, however, insist upon an affidavit being filed by or on behalf of the applicant concerned stating the grounds in support of the claim for interim maintenance to satisfy himself that there is a prima facie case for making such an order. Such an order may also be made in an appropriate case exparte pending service of notice of the application subject to any modification or even an order of cancellation that may be passed after the respondent is heard. If the allegations in the application or the affidavit are not true, it is always open to the person against whom such an order is made to show that the order is unsustainable.(Para 6) .....