PRAVEEN KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out in the revised call. None has appeared on behalf of the opposite party no.2 to press the present revision. Hence this criminal revision is being decided after hearing the arguments of learned counsel for the revisionist as well as learned AGA.

(2.) Heard Sri Atul Kumar, Advocate holding brief of Sri Kuldeep Singh Chahar, learned counsel for the revisionist and learned AGA for the State and perused the material available on record.

(3.) This criminal revision has been filed by the revisionist with prayer to set aside the order dtd. 22/8/2025 passed by the learned Principal Judge, Family Court, Mathura, in Criminal Case No.947 of 2022 (Smt. Tanu Kumari Vs. Praveen Kumar Singh), under Sec. 125 Cr.P.C. whereby the revisionist has been directed to pay maintenance amount of Rs.10,000.00 per month to the opposite party no. 2 (wife) from the date of application.