SANTOSH Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Heard Sri S.P. Sharma, learned counsel for the revisionist, Sri R.D. Daubolia, learned counsel for opposite party no. 2 and learned A.G.A. for the State.

(2.) In this case counter and rejoinder affidavit have been exchanged between the parties. This criminal revision has been filed against the judgment and order dated 8.5.2015 passed by learned Principal Judge, Family Court, Lalitpur in Case No. 894 of 2013 (Smt. Janki Vs. Santosh) under section 125 Cr.P.C. whereby the learned Principal Judge, Family Court, Lalitpur partly allowed the application of maintenance of opposite party no. 2 and directed to the revisionist to pay Rs. 2,000/- per month as maintenance to the opposite party No. 2.

(3.) The only point submitted by learned counsel for the revisionist is that opposite party no. 2 is not legally wedded wife of the revisionist. Further contended that his first wife Smt. Guddi, daughter of Panna Lal, is living with the revisionist and the marriage of revisionist with the first wife Smt. Guddi had not been annulled by decree of divorce, hence the order passed passed by the court below is absolutely unjust, illegal and is liable to be quashed.