PRADEEP KUSHWAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned AGA for the State and perused the material placed on record.

(2.) Instant criminal revision has been preferred against the impugned judgement order dtd. 21/1/2015, passed by Principal Judge, Family Court, Gorakhpur, in Misc. Case No.526 of 2011 (Vinita Maurya vs. Pradeep) under Sec. 125 Cr.P.C., Police Station Shahpur, District Gorakhpur whereby the opposite party Nos.2 Vinita Maurya and her two minor daughters were awarded maintenance to the tune of Rs.7000.00 and 4000/- per month respectively, which is payable on 10th of each month from the date of order.

(3.) Feeling aggrieved by the impugned order, the revisionist, who was opposite party in said maintenance case against whom the maintenance was awarded filed present criminal revision on 13/2/2015, wherein an interim order was issued by thsi Court that "subject to the condition that revisionist deposits entire arrears of maintenance as awarded by the court below to be calculated @ Rs.8000.00 per month which may be due till today within a period of one month from today and continues to deposit the current monthly maintenance amount @ Rs.8000.00 by 10th of each month, no coercive action shall be taken against him during the pendency of the said revision. The said amount shall be paid to O.P. Nos. 2 to 4 after due verification by the trial court. It is made clear that in default of making payment, as directed above, the present interim order shall stand automatically vacated."