NAGENDRA SIROHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant Criminal Revision has been preferred against the judgment and order dtd. 9/5/2023 passed by learned Additional Principal Judge Family Court, Amroha in Maintenance Case No.326 of 2021 under Sec. 125 Cr.P.C., P.S. Rajatpur, District Amroha. By the impugned order learned court below has awarded maintenance to the applicant Smt. Shalini from the date of filing of application dtd. 15/4/2021 to the date of judgment at the rate of Rs.8,000.00 , and thereafter at the rate of Rs.15,000.00 per month. It is also directed in the impugned order that maintenance will be payable on 10th of each calendar month. Original applicant is directed to furnish her bank account so that the respondents may deposit the amount of maintenance in the bank account directed. It is also clarified in the impugned Judgment that any amount obtained by the applicant as maintenance from any court shall be liable to be adjusted towards maintenance in the judgment.

(2.) Heard learned counsel for the revisionist, leaned counsel for the respondent No.2 and learned A.G.A. for the State-respondent and perused the material on record.

(3.) The revisionist has filed an affidavit of disclosure of assets and liabilities through the supplementary affidavit dtd. 24/4/2024. The respondent No.2 has also filed her affidavit of disclosure of assets and liabilities on 5/11/2023. This Court on 9/7/2024 passed an order, which is reproduced as under:-