MOHD. ARSHAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been instituted under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, read with Sec. 19 sub-sec. (4) of the Family Courts Act to question the legality and correctness of the judgment and order dtd. 1/12/2023 passed by the Judge, Family Court, Vikas Nagar, District Dehradun in Misc. Case No. 36 of 2022, whereby the application under Sec. 125 CrPC filed by Respondent No. 2 was allowed and the Revisionist was directed to pay maintenance of Rs.10,000.00 per month to the Respondent no.2 (wife) and Rs.8,000.00 per month to the minor daughter i.e. Respondent no.3.

(2.) The challenge essentially is to the finding of entitlement as well as to the quantum of maintenance awarded.

(3.) Heard learned counsel for the Revisionist, learned State counsel and learned counsel for Respondent Nos.2 and 3, and have examined the record available on file.