HIFAZAT HUSAIN Vs. STATE OF U P

JUDGEMENT

(1.) S. K. Phaujdar, J. Heard.

(2.) IT appears that the applicant was proceeded against under Section 125, Cr. P. C. for maintenance to be paid to his wife and two sons. The prayer was allowed in respect to two sons only. In the meantime, the applicant moved an application for guardianship of the two sons and there had been a decree in his favour but the matter is now pending in a first appeal against the order before the High Court. IT is further stated that one of the two sons has attained majority by now and he may not, therefore, be entitled to claim any maintenance. However, by an order dated 21-4-98 the present applicant was directed to deposit the amount of maintenance in Court on or before 3-5-98 and it is stated that on 3-5- 98 .