ASHOK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the impugned judgment and order dtd. 7/12/2021, passed in Misc. Criminal Case No. 01 of 2016, Smt. Meena Kumari and Another Vs. Ashok Kumar, by the court of Family Judge, Kashipur, District Udham Singh Nagar ("the case"). By it, the revisionist has been directed to pay Rs.10,250.00 per month as interim maintenance to the private respondents.

(2.) Heard learned counsel for the revisionist and perused the record.

(3.) The case is based on an application under Sec. 125 of the Code of Criminal Procedure, 1973 ("the Code"), filed by the respondent no.2, the wife of the revisionist and respondent no.3, the son of the revisionist seeking maintenance from the revisionist.