Amit vs State Of U.P. And Another
2022 Latest Caselaw 2756 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 11286 of 2022
 

 
Applicant :- Amit
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajiv Sisodia,Rajiv Sisodia
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Umesh Kumar,J.

Heard learned counsel for the applicant, learned A.G.A. appearing for State of U.P. and perused the material placed on record.

The present application has been moved against the impugned judgment and order dated 16.11.2021 issued by Additional Principal Judge, Family Court, Bijnor in Criminal Misc. Case No. 662 of 2016 (Reeta Vs. Amit) under Section 125 Cr.P.C., Police Station Mandavar, District-Bijnor whereby recovery warrant has been issued against the applicant. He has prayed for some time to deposit entire amount of maintenance granted in favour of opposite party no.2.

Under the circumstances of the case, the application under Section 482 Cr.P.C. is disposed of finally with the direction that the applicant shall deposit entire dues of maintenance till date in accordance with order dated 16.11.2021 passed by Additional Principal Judge, Family Court, Bijnor in three equal instalments. First instalment of the arrears of the maintenance allowance will be payable in favour of opposite party no.2 on 1st of June, 2022. 2nd and third instalments are payable in consecutive months i.e. on 1st of July, 2022 and 1st of August, 2022. The applicant is also directed to continuously pay maintenance allowance to the opposite party no.2 on or before 10th day of each month. The recovery warrant issued against the applicant shall be kept in abeyance till then

Order Date :- 13.5.2022

MN/-