MAJOR ANKUR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Uday Chandani, learned counsel for the revisionist, Shri Sanjay Singh, learned counsel for opposite party no. 2 and learned A.G.A for the State.

(2.) This revision has been filed against the impugned judgement and order dated 18.01.2017 in Criminal Misc. Case No. 1455 of 2014 passed by Principal Judge, Family Court, Bareilly by which opposite party no. 2 (wife) has been awarded maintenance of Rs. 20,000/- per month since 15.12.2014.

(3.) Aggrieved by the impugned order this revision has been filed challenging the same, that the order is arbitrary, illegal and against the provisions of Section 125 Cr.P.C. No effective opportunity was provided to the revisionist before passing of the impugned order by the learned court below, order is unjust and unsustainable in the eyes of law. Income of the wife has not been considered and the evidence on that point has been ignored in a very cursory manner. There was no evidence against the revisionist husband but the maintenance was awarded to the wife which is liable to be set aside.