SUSHIL GIRI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist, the learned AGA for the State and the learned counsel for the private respondent.

(2.) By means of the instant revision, the revisionist has challenged the judgment and order dated 19.07.2012 passed by the Principal Judge, Family Court, in Case No.670 of 2006 under Section 125 Cr.P.C., Police Station Kanker Khera, District Meerut whereby the opposite party no.2 Smt. Jaswanti Devi has been awarded maintenance to the tune of Rs.2000/- per month from the date of presentation of the application and Rs.4500/- per month from the date of the order.

(3.) Brief sketch of the facts discernible from record reflect that the opposite party no.2 Smt. Jaswanti Devi instituted proceedings under Section 125 Cr.P.C. by moving an application before the Family Court, Meerut claiming maintenance for herself from Colonel Sushil Giri- the revisionist-as her husband.