ABDUL HAMEED WARSI Vs. STATE OF U.P

JUDGEMENT

(1.) Case called out in the revised list. No one appears on behalf of the revisionist to press this criminal revision. Learned A.G.A. representing the State is present.

(2.) On the last occasion, when the matter was taken up on 24.7.20019, learned counsel for the revisionist do not appear to argue this revision. However, the case was passed over on account of inclement weather. Today again learned counsel for the revisionist is absent.

(3.) The present criminal revision has been filed challenging the order dated 21.3.2005 passed by the Additional Sessions Judge, Family Court Moradabad in Case No. 34/11/2000 (Smt. Nanhi and others Vs. Abdul Hameed Warsi), whereby the revisionist has been directed to pay a sum of Rs.1000/- towards maintenance to opposite party No. 2 Smt. Nanhi and a sum of Rs.500/- per month to the opposite party Nos. 3 to 6, who are the daughters and sons of the revisionist. 3. I have perused the record.