MUSTAFA AND ORS Vs. KAUSHAR BANO AND ORS

JUDGEMENT

(1.) None has turned up on behalf of the revisionist, even in the second revised call while name of his Advocate appears on the list. Mr. Pawan Mishra, Advocate for the respondent Kaushar Bano is present, so this Court has given hearing to learned counsel for the respondent.

(2.) Delay condonation application no. 508 of 2009 has been moved to condone the delay of 340 days in filing the instant revision. In this revision, the challenge is to the judgment and order dated 07.03.2008 passed by Principal Judge, Family Court, Dehradun thereby granting the maintenance of Rs. 1500 per month to respondent Kaushar Bano under Section 125 Cr.P.C. with effect from the date of passing the order.

(3.) Having gone through the grounds, mentioned in the application, for condoning the delay, this Court feels that these are quite unsubstantial and non expounding.