ANKIT SAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out in the revised call. None has appeared on behalf of the opposite party no.2 to press the present revision. Hence this criminal revision is being decided after hearing the arguments of learned counsel for the revisionist as well as learned AGA.

(2.) Heard Sri Sujan Singh, learned counsel for the revisionist and learned A.G.A. for the State.

(3.) This criminal revision has been filed by the revisionist with prayer to set aside the impugned judgment and order dtd. 17/2/2024 passed by the Principle Judge, Family Court, Gautam Budha Nagar in Case No.683 of 2019 (Neha Sahu Vs. Ankit Saha), under Sec. 125 Cr.P.C., whereby the revisionist has been directed to pay Rs.5,000.00 per month to the opposite party no.2 as maintenance allowance from the date of filing of the application.