Braj Bhushan Pandey vs State Of U.P. And Another
2023 Latest Caselaw 14727 ALL

Citation : 2023 Latest Caselaw 14727 ALL
Judgement Date : 10 May, 2023

Allahabad High Court

Braj Bhushan Pandey vs State Of U.P. And Another on 10 May, 2023

Bench: Rajeev Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:101388
 
Court No. - 49
 

 
Case :- CRIMINAL REVISION No. - 954 of 2023
 

 
Revisionist :- Braj Bhushan Pandey
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Jitendra Kumar Yadav
 
Counsel for Opposite Party :- G.A.,Satendra Kumar Sharma
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Arvind Kumar Rai, Advocate, holding brief of Mr. Jitendra Kumar Yadav, the learned counsel for revisionist, the learned A.G.A. for State and Mr. Shahnawaj Akhtar, Advocate, holding brief of Mr. Satendra Kumar Sharma, the learned counsel representing complainant-opposite party 2.

This criminal revision has been filed challenging the order dated 15.12.2022 passed by Additional Principal Judge, Family Court, Pilibhit in Case No. 65 of 2015 (Smt. Suprabha Sharma Vs. Braj Bhushan Pandey) under Section 125 Cr.P.C., Police Station-Bilsanda, District-Pilibhit whereby aforementioned case has been allowed and consequently revisionist has been directed to pay monthly maintenance @ Rs. 4,000/- per month to opposite party 2 from the date of application.

The solitary ground urged by the learned counsel for revisionist in challenge to the impugned judgment and order is that court below has erred in law in awarding maintenance in favour of complainant-opposite party 2 from the date of the application. Resultantly, the order impugned in present revision is liable to be modified inasmuch as, court below ought to have awarded maintenance from the date of the order and not from the date of the application. The submission so urged before this court is wholly misconceived. The Apex Court in Rajnesh Vs. Neha and Another (2021) 2 SCC 324 has categorically held that maintenance has to be awarded from the date of the application and not from the date of the order.

In view of above, the present revision fails and is liable to be dismissed.

It is accordingly dismissed.

Order Date :- 10.5.2023

Vinay