PANKAJ CHADDA Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) THIS criminal revision, preferred under Section 397/401 of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Code of Criminal Procedure) r/w Section 19(4) of the Family Courts Act, 1984, is directed against the judgment and order dated 19.4.2007 passed by Principal Judge, Family Court, Dehradun in Case No. 240/2004, Smt. Rekha Chadda v. Pankaj Chadda, whereby the learned Principal Judge, Family Court has allowed the application moved by the Respondent No. 3 Under Section 125 Code of Criminal Procedure. and has directed the revisionist to pay Rs. 2,000/ - per month as maintenance allowance to Respondent No. 3/wife from the date of the order.

(2.) MR . Mohd. Azim, Advocate holding brief of Mr. Sandeep Tandon, learned Counsel for the revisionist. Mr. M.A. Khan, learned Brief Holder for Respondent Nos. 1 & 2. None is present for the Respondent No. 3. Perused the entire material available on file.

(3.) THE revisionist also appeared before the court below and filed his written statement. He has admitted the fact of marriage with the Respondent No. 3 and has also stated that he works in Independent Disc Motoring Private Ltd. from where he is getting Rs. 5,000/ - per month as salary but has denied rest of the allegations made in the application moved by the Respondent No. 3 Under Section 125 Code of Criminal Procedure.