SHAMEEM JAHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of opposite party no.2 in the Court is taken on record. Mr. Manvendra Singh, learned counsel for the revisionist does not wish to file any rejoinder affidavit to the same. As such, the averments made in the counter affidavit are taken to be record.

(2.) Heard Mr. Manvendra Singh, learned counsel for the revisionist, Mr. Anwer Jamal, learned counsel for opposite party no.2 and the learned A.G.A. for the State.

(3.) The instant criminal revision under Sec. 397/401 Cr.P.C. has been preferred by the revisionist with a prayer to quash/set aside the judgment and order dtd. 17/10/2023 passed by the Additional Principal Judge, Family Court, Fatehpur in Case No. 375 of 2018 (Shamimjahan & 2 Others Vs.Anees-uddin Ahmad Khan), under Sec. 125 Cr.P.C., Police Station- Bindaki, District-Fatehpur, whereby the trial court has rejected the claim of the revisionist for monthly maintenance allowance from the opposite party no.2.