SWETA JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Learned counsel for the revisionist, learned A.G.A. for the State-respondents and perused the material brought on the record.

(2.) The present criminal revision has been preferred against the impugned order dtd. 2/11/2017 passed by the Principal Judge, Family Court, Chandauli in Maintenance Petition No.332 of 2015 (Sweta Jaiswal and another Vs. Santosh Jaiswal) under Sec. 125 Cr.P.C., whereby the claim for maintenance by the revisionist Sweta Jaiswal has been refused. However, the claim for maintenance for her minor daughter has been allowed to the tune of Rs.2,000.00 per month.

(3.) From the perusal of the records, it transpires that the notices were issued by this Court, which were duly served upon the opposite party No.2 on 25/1/2018, now even thereafter despite passing of several peremptory orders, no one has put in appearance on behalf of the opposite party No.2. Lastly, on 21/5/2025, the Court was constrained to pass the following order:-