GAURAV GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) The Written submissions filed by the learned counsel for the revisionist and the learned counsel for opposite party nos. 2 and 3 are taken on record.

(2.) Heard Mr. Atul Kumar Shahi, learned counsel for the revisionist, Ms. Puja Bhargava Singh and Mr. Santosh Kumar Singh Paliwal, learned counsel for opposite party nos. 2 and 3 and the learned A.G.A. for the State.

(3.) This criminal revision has been filed by the revisionist under Sec. 397/401 Cr.P.C. with a prayer to set aside the judgment and order dtd. 8/10/2024 passed by the Additional Principal Judge, Family Court, Court No.1, Kanpur Nagar in Case No. 203 of 2022 (Ritika Gupta & Another Vs. Gaurav Gupta) under Sec. 125 Cr.P.C. District-Kanpur Nagar, whereby the trial court while allowing the application filed by opposite party nos.2 and 3 under Sec. 125 Cr.P.C. has directed the revisionist to pay Rs.20,000.00 per month to opposite party no.2 (wife) and Rs.20,000.00 per month to opposite party no.3 (daughter) i.e. total Rs.40,000.00 per month towards maintenance allowance from the date of filing of instant application.