SMT.POORNIMA ASTHANA Vs. STATE OF U.P.

JUDGEMENT

(1.) (Crl. Misc. Application No.66006 of 2021: Application for Recall of Order dtd. 4/1/2021)

(2.) This application is filed by the husband applicant-respondent No.2 to recall the final order dtd. 4/1/2021 passed in the present criminal revision.

(3.) By the order dtd. 4/1/2021, the present criminal revision was decided ex parte against the applicant-respondent No.2, treating service of notice sufficient upon him. By the said order, the maintenance amount granted by the Court below under Sec. 125 CrPC was enhanced from 1500/- to Rs.3000.00 per month with effect from 8/10/2001 (from the date of institution of proceeding) till 14/1/2020 (date on which judgment was passed by the Court below) and from Rs.4000.00 to Rs.15,000.00 per month from 14/1/2020 onwards, and any amount deposited/paid by the applicant-respondent No.2 in compliance of the order of Court below dtd. 14/1/2020, was to be adjusted in the said payment. Further, the maintenance from the date of institution of application till 31/1/2021 was directed to be paid in 15 equal monthly instalments starting from 1/3/2021 onwards till the entire amount is paid.