Arun Mishra @ Sunil Mishra vs State Of U.P. And Ors.
2022 Latest Caselaw 10037 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 266 of 2017
 

 
Revisionist :- Arun Mishra @ Sunil Mishra
 
Opposite Party :- State Of U.P. And Ors.
 
Counsel for Revisionist :- Suyesh Pradhan
 
Counsel for Opposite Party :- Govt. Advocate,Hari Prasad,Vineet Kumar Chaurasia
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the revisionist, learned A.G.A. for the State-respondent.

2. Present revision under section 19(4) of the Family Court Act, 1984 has been filed against the Judgment and Order dated 04-02-2017 passed by the learned Principal Judge,Family Court,Sitapur in Case No. 561 of 2013, by which application filed by the wife of the revisionist under section 125 Cr.P.C. for granting maintenance has been allowed.

3. By the impugned order 04-02-2017, learned Principal Judge,Family Court, Sitapur, after considering the evidence on record has awarded interim maintenance @ Rs. 2,000/- P.M. to the wife and @ Rs. 1,500/-P.M. each to the minor children of the revisionist.

4. This court does not find any error of law or jurisdiction in the impugned order passed by the learned Principal Judge,Family Court, Sitapur, in awarding meager amount of maintenance @ Rs. 2,000/- P.M. to the wife and @ Rs. 1,500/-P.M. each to the minor children of the revisionist.

5. This revision is without merit, which is hereby dismissed.

Order Date :- 11.8.2022

AKS