MOHD. SHUEB Vs. FAYZA NISAR

JUDGEMENT

(1.) Allowed, subject to all just exceptions. CRL.REV.P. 656/2024 & CRL.M.A. 15157/2024 & CRL.M.A. 15159/2024

(2.) This petition has been filed under Sec. 397 read with Sec. 401 and Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the Judgment dtd. 30/6/2023 passed by the learned Judge, Family Court, North-East District, Karkardooma Courts, New Delhi (in short, 'Family Court') in MT No. 41/2021, directing the petitioner to pay a consolidated sum of Rs.45,000.00 as maintenance to the respondents, that is, Rs.25,000.00 and Rs.20,000.00 per month to respondent no.1 and respondent no.2 herein, respectively, with effect from the date of filing of the petition under Sec. 125 of the Cr.P.C. by the respondents, that is, 23/1/2021, and till the date the respondent no.1 is remarried or is gainfully employed, whichever is earlier. The said order has been passed after the petitioner was proceeded ex-parte vide order dtd. 7/10/2021.

(3.) The learned counsel for the petitioner submits that the above order has been obtained by the respondents by forging documents and making false averments in the petition filed under Sec. 125 of the Cr.P.C.