Kamlesh Yadav vs State Of U.P. And Another
2022 Latest Caselaw 8982 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 87
 

 
Case :- CRIMINAL REVISION No. - 2959 of 2022
 

 
Revisionist :- Kamlesh Yadav
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Subhash Chandra Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash Tripathi,J.

Heard learned counsel for the revisionist and learned A.G.A. for the State of U.P.

This criminal revision has been filed against the judgment and order dated 02.07.2022 passed by Additional Principal Judge, Family Court No.2, Azamgarh, in maintenance case no.638 of 2016 (Smt. Anjali Yadav vs. Kamalesh Yadav), under Section 125 Cr.P.C., Police Station Pawai, District Azamgarh by which the applicant has been directed to pay Rs. 4,000/- per month as maintenance to his wife from the date of institution of petition, i.e., 28.07.2016. It is also submitted that on 18.08.2017, the applicant has also been directed to pay Rs.2000/- per month to his wife as interim maintenance.

Learned counsel for the revisionist submitted that at present the applicant is ready to pay Rs. 4,000/- per month to his wife as directed by the trial Court for maintenance but the applicant is not in a position to pay entire arrears amount from the date of passing of the order dated 18.08.2017, which is about Rs.1,66,000/-.

This revision is disposed of with the direction that the applicant shall pay the total amount of arrears to his wife opposite party no.2 in 16 equal installments after interval of one month from the date of production of certified copy of this order. It is also made clear that maintenance of Rs.4,000/- shall be paid to the opposite party no.2 by the applicant regularly without any default.

With the aforesaid observations, this revision stands disposed of.

Order Date :- 2.8.2022

Monika