MUSTAK AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri T.A. Khan, counsel for the revisionsit, Mr. Lalit Sharma, counsel for the opposite parties no.2 and 3 and A.G.A. for the State.

(2.) BY the present criminal revision, revisionist has prayed for quashing of the order passed by the Family Judge dated 18th January, 2000 in Criminal Case No. 78/98 U/s 125 of the Code of Criminal Procedure.

(3.) BRIEFLY stated, the application under Section 125 of the Code of Criminal Procedure was filed by Smt. Jaibunisha against the revisionist claiming a sum of Rs. 500/ - for herself and Rs. 500/ - for the child, who was aged about 12 years at the time of filing of the said application as maintenance.