ANKUR GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) This Crl. Revision has been preferred by the revisionist being aggrieved with the judgement and order dated 29.4.2019 passed by the Principal Judge, Family Court, Gautam Budh Nagar in Case No. 120 of 2014 (Smt. Rachna Vs. Ankur Gupta) under Section 125 Cr.P.C., P.S. Sector-39 NOIDA, District Gautam Budh Nagar whereby the learned court below has been pleased to award Rs. 25,000/- maintenance each to the two minor daughters of the revisionist and Rs. 20,000/- as rent, cumulatively Rs. 70,000/- in exercise of powers under Section 125 Cr.P.C.

(2.) Brief facts of this case are that the opposite party No. 2 has filed an application against the revisionist under Section 125 Cr.P.C. which is registered as Misc. Complaint No. 120/2014 (Smt. Rachana Vs. Ankur Gupta) before the learned Principal Judge/Family Court, Gautam Budh Nagar on 26.4.2014.

(3.) As per complaint, it has been stated by the opposite party No. 2 that her marriage was solemnized with the revisionist on 20.2.2008 and after their marriage both the revisionist and opposite party No. 2 were living together at Bangalore very happily and on 14.8.2009 a daughter-Aakansha was born to the opposite party No. 2 with the weedlock of revisionist. Later on, 17.2.2012 another daughter-Yashashwini was born to the opposite party No. 2, presently both the daughters are in the care and custody of the opposite party No. 2.