ADITYA NARAIN MANGLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Sri C B Pandey, learned counsel for the revisionist, Sri Prachish Pandey, learned counsel for the State and Ms Mahima Pahwa, learned counsel for respondent no.2.

(2.) Challenge in the present revision is to the order dated 6.4.2019 passed by the Additional Sessions Judge, Court No.1, Lucknow in Criminal Appeal No.0000092 of 2016, whereby the appellate Court has dismissed the appeal, affirming the order dated 9.3.2016 passed by Additional Chief Judicial Magistrate, Vth, Lucknow in a Complaint No.3016 of 2015, granting interim maintenance of Rs.55,000/- per month in favour of respondent no.2 and her minor son, aged about five years.

(3.) Brief facts of the present case are that the marriage of revisionist and respondent no.2 was solemnized on 17.11.2010 at Noida and out of the wedlock, one son Master Anand was born on 22.2.2014. After marriage, initially couple lived at Noida for few days and thereafter, they shifted to USA where they lived together for about two years. As the revisionist was admitted in Indian School of Business for doing his Masters degree, the couple returned back to Hyderabad and after completion of the said course at Hyderabad, they started living at New Delhi.