AFZAL Vs. STATE OF U P & OTHERS

JUDGEMENT

(1.) None appears to press this criminal revision even the revised list whereas learned AGA is present.

(2.) I take up this revision for disposal on merit.

(3.) The revisionist, Afzal has preferred this criminal revision against the judgment and order dated 18.7.2011, passed by the learned Additional Chief Judicial Magistrate, Court No. 2, Pilibhit in Criminal Case No. 1078 of 2011 (Smt. Shaeen and another vs. Afzal) under section 125 Cr.P.C. Police Station Kotwali, District Pilibhit whereby the application was allowed and revisionist was directed to pay the maintenance allowance to the tune of Rs. 1500/- per month to the opposite party no. 2 and similar amount has been granted to minor daughter from the date of application.