Bablu vs State Of U.P. And 2 Others
2023 Latest Caselaw 23303 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:171066
 
Court No. - 79
 
Case :- CRIMINAL REVISION No. - 4099 of 2023
 
Revisionist :- Bablu
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Dinesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard Sri Dinesh Kumar, learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

This criminal revision has been filed by the revisionist against the judgment and order dated 2.8.2022 passed by Principal Judge, Family Court, Amroha in Complaint Case No.25 of 2014 (Smt. Meena and another Vs. Bablu), by which the application filed by opposite party no.2 under Section 125 Cr.P.C. was partly allowed and the revisionist was directed to pay Rs.800/- per month to opposite party no.3 and Rs.800/- per month to daughter of revisionist.

It is submitted by learned counsel for the revisionist that opposite party no.2, who is wife of revisionist has left the house of revisionist along with two children and she solemnized marriage with Lucky son of Ram Singh in the year 2017 and she presently resides with Lucky along with children.

Considering the facts and circumstances of the case and on perusal of record, there is admission of revisionist that both the children were born with the wedlock of revisionist and opposite party no.2. The Family Court after found that opposite party no.2 willingly left the house of revisionist had not granted any maintenance to opposite party no.2, who is wife of revisionist and had granted a very meagre amount of Rs.800/- each to minor children. Keeping in mind the spiraling inflation rate and high cost of living index, the Court is of the view that maintenance at the rate of Rs.800/- per month in favour of both the children cannot treated to be on higher side rather it is too meagre.

In view of above, there is no illegality, infirmity or perversity in the impugned order which may warrant any interference by this Court. No ground for interference is made out. The criminal revision filed by father is liable to be dismissed.

The criminal revision is dismissed, accordingly.

Order Date :- 24.8.2023

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