HUDA KHANAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed on behalf of the revisionist, today in the Court, is taken on record.

(2.) Heard learned counsel for the revisionist, learned counsel for the opposite party no.2 and AGA for State and perused the record.

(3.) Present criminal revision is being preferred against the judgment and order dtd. 1/8/2025, passed by learned Principal Judge, Family Court, Rampur, in Criminal Misc. Case No.542 of 2023 (Smt. Huda Khanam Vs Rizwan Khan), by which the application under sec. 125 Cr.P.C. moved by the revisionist has been partly allowed and the opposite party no.2 was directed to pay maintenance of Rs.2500.00 per month to the revisionist, from the date of application i.e 21/9/2023.