ABHISHEK SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed on behalf of the revisionist and the supplementary counter affidavit filed on behalf of opposite party nos. 2 and 3 in the Court today are taken on record.

(2.) Heard Mr. S.M. Iqbal Hasan, learned counsel for the revisionist, Mr. Ravindra Kumar, Advocate holding brief of Mr. Purushottam Pandey, 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. 22/11/2023 passed by the Additional Principal Judge, Family Court No.1, Bareilly in Criminal Misc. Case No. 1546 of 2019 (Smt. Sheela Devi & Another Vs. Abhishek Yadav) under Sec. 125 Cr.P.C., Police Station- Visharatganj, District-Bareilly, whereby the trial court while allowing the instant application of the opposite party nos. 2 and 3 has directed the revisionist to pay Rs.5,000.00 per month to opposite party no.2 and Rs.4,000.00 per month to opposite party no.3 towards monthly maintenance allowance from the date of filing of the instant application.