Abdul Mateen @ Babloo vs State Of U.P. And 2 Others
2022 Latest Caselaw 10515 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 496 of 2018
 

 
Revisionist :- Abdul Mateen @ Babloo
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Ram Singh,Rajesh Kumar Vaishya,Rama Kant Jayswal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

Application No.61340 of 2018

1. This application seeks condonation of delay of 7 months 21 days in filing revision.

2. Heard.

3. Reasons shown in the affidavit filed in support of the application seem to be germane.

4. Allowed. Accordingly, the delay is hereby condoned.

Memo

1. This criminal revision under Section 19(4) of the Family Courts Act has been filed against the judgment and order dated 30.06.2017 passed by the learned Principal Judge/A.D.J., Family Court, Lucknow in Criminal Misc. Case No.287 of 2015 'Asharfi Bano alias Chand Bibi & another Vs. Abdul Mateen alias Babloo'.

2. By means of the impugned order, application under Section 125 CrPC, filed by the respondent nos. 2 and 3, wife and daughter of the revisionist, has been allowed and, maintenance @ Rs.2,000/- and 1,000/-per month respectively has been awarded in their favour from the date of application i.e. 04.04.2015.

3. Having heard Mr. Rajesh Kumar Vaishya, learned counsel for the revisionist, and gone through the record, including the impugned order, this Court does not find any ground to interfere. However, it is directed that arrears of maintenance shall be paid to respondents in three equal installments within a period of one year, subject to regular payment of maintenance, as awarded by the learned Family Court, on or before 10th of every month. In case the revisionist fails either to pay regular maintenance or arrears of maintenance, as directed above, the order impugned shall be forced and recovery warrant shall get revived.

4. With the aforesaid observation/direction, this revision shall stand disposed of.

Order Date :- 17.8.2022

MVS/-