RAJEEV BHATIA Vs. SEEMA DEVI

JUDGEMENT

(1.) Heard.

(2.) Delay Condonation Application, being unopposed by the respondent, is allowed. Delay in filing the criminal revision is condoned.

(3.) This criminal revision has been preferred by the revisionist against the judgment and order dated 19.11.2016 passed by the learned Judge, Family Court, Pauri Garhwal in Miscellaneous Criminal Case No. 54 of 2016 "Smt. Seema Devi v. Rajeev Bhatia" under Section 125 of Cr.P.C., whereby the learned Judge has allowed the application of respondent under Section 125 Cr.P.C. and the revisionist is directed to pay the maintenance to the respondent @ Rs. 4000/- per month as well as Rs. 1000 to his daughter.