SHIV KUMAR SRIVAS Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Amit Gupta, Advocate holding brief of Sri Om Prakash, learned counsel for the revisionist and learned A.G.A. for the State.

(2.) In view of the peculiar facts and circumstances of the case and the order proposed to be passed hereunder, this Court is proceeding to finally decide this matter at the admission stage, without putting notice respondents no.2 and 3.

(3.) Instant revision has been preferred against judgment and order dated 09.10.2020 passed by Additional Principal Judge, Family Court, Jhansi in Case No.688 of 2017 (CNR No.UPJS02-002459-2017), Police Station-Arach, District-Jhansi, whereby application under Section 125 Cr.P.C. filed by applicant/respondent no.2 has been partly allowed directing the present revisionist (husband of applicant/respondent no.2) to pay Rs.3000/- per month to his wife/respondent no.2 and Rs.1000/- per month to his minor son/respondent no.3 towards maintenance, from the date of aforesaid judgment and order.