ASHISH VERMA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) As per the office report, notice was duly served on opposite party No.2 but none appeared on her behalf to press present criminal revision.

(3.) Instant criminal revision has been preferred against the impugned order dtd. 5/1/2023, passed by leaned Additional Principal Judge, Family Court No.2, Kanpur Nagar, in Maintenance Case No.875 of 2021 (Smt. Arti and 2 others vs. Ashish Verma), under Sec. 125 Cr.P.C. By the impugned order, learned Principal Judge has allowed the application for interim maintenance filed by the applicants and has awarded Rs.3,000.00 per month to the applicant No.1 and Rs.2,000.00 per month to each of her minor children as interim maintenance, which is payable on 10th of each calender month.