Rakesh Kumar vs State Of U.P. And 2 Others
2024 Latest Caselaw 37101 ALL

Allahabad High Court

Rakesh Kumar vs State Of U.P. And 2 Others on 12 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:177692
 
Court No. - 87
 
Case :- CRIMINAL REVISION No. - 4996 of 2023
 
Revisionist :- Rakesh Kumar
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Adarsh Tiwari,Pawan Singh Pundir
 
Counsel for Opposite Party :- Abhishe Pandey,G.A.,Praveen Singh
 

 
Hon'ble Manjive Shukla,J.
 

1. Heard learned counsel appearing for the revisionist, learned A.G.A. for the State and Sri Praveen Singh, learned counsel appearing for Opposite Parties No.2 and 3.

2. The instant revision has been filed challenging therein the judgement and order dated 4.07.2023 passed by the Principal Judge, Family Court, Muzaffarnagar in Case No.493 of 2019 (Smt. Rakesh and another Vs. Rakesh Kumar) whereby, in exercise of power under Section 125 Cr.P.C., maintenance of Rs.3,000/- per month had been awarded in favour of Opposite Party No.2 and maintenance of Rs.1,000/- per month had been awarded in favour of Opposite Party No.3.

3. It has been contended on behalf of the revisionist that Opposite Party No.2 is living separately without there being any sufficient reason and further the revisionist is not doing any work and his monthly income is nil but the Principal Judge, Family Court, Muzaffarnagar vide judgment and order dated 4.7.2023 had awarded maintenance of Rs.4,000/- per month in favour of Opposite Parties No.2 and 3.

4. On the other hand, learned counsel appearing for Opposite Parties No.2 and 3 has argued that the revisionist beaten Opposite Party No.1 therefore, a complaint case was lodged by her and she left the house of her husband. Later on, a compromise was entered into in between the parties and Opposite Party No.2 came back to the house of her husband and the criminal case was withdrawn. It has further been argued, that the moment, criminal case was withdrawn, the revisionist again started beating Opposite Party No.2 therefore, she again left his house and started living with her parents.

5. Learned counsel appearing for Opposite Parties No.2 and 3 has also argued that the Principal Judge, Family Court, Muzaffarnagar had only assessed general monthly income of the revisionist, on the ground that he is a healthy male and had awarded a meager amount of maintenance i.e. Rs.4,000/- per month in favour of Opposite Parties No.2 and 3.

6. Learned counsel appearing for Opposite Parties No.2 and 3 has submitted that the judgment and order dated 4.7.2023 does not suffer from any illegality or infirmity therefore, it would not be in the fitness of the case that this Court may interfere with the impugned judgment and order dated 4.7.2023.

7. I have considered the rival arguments advanced by the learned counsels appearing for the parties and I find that the Principal Judge, Family Court, Muzaffarnagar had considered the entire facts and circumstances of the case and had found that Opposite Party No.2 has sufficient reason to leave the house of her husband as she was beaten on many occasions and even after compromise, she was again beaten. I also find that the trial court had considered the facts and circumstances regarding income of the revisionist and had assumed only minimum possible monthly income on the ground that the revisionist is a healthy male and thereby had awarded a meager amount of maintenance in favour of Opposite Parties No.2 and 3. For ready reference the finding recorded by the trial court is extracted as under:-

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16. ??????? ?????? ???????? ?????? ??.?????. 01 ??????? ????? ?? ??????? ?? ?????? ?? ????? ???? ????? ??????? ??? ??? ?????????? ??? ??-?? ???? ??? ?? ?????? ???? ??? ????? ?? ??? ????? ??? ???? ?? ???? 20,000/-????? ???????? ? ???????? ?????? ????? ????? ?? ????? ???? ?? ???? 20,000/- ????? ???????? ??? 40,000/-????? ???????? ??????? ?? ?? ???? ?? ?????? ???? ??, ?????? ?????? ??.?????. 01 ??????? ????? ?? ?? ?????? ?? ????? ???????? ?? ???? ??? ??? ????????? ??????? ?????? ???? ?? ????? ?? ?????? ?? ?? ??? ?????????? ??? ??-?? ???? ??? ?? ?????? ???? ??? ????? ?? ??? ????? ??? ???? ???? ?? ???? 20,000/-????? ???????? ? ???????? ?????? ????? ????? ?? ????? ???? ?? ???? 20,000/-????? ???????? ??? 40,000/-????? ???????? ??????? ?? ?? ??, ?????? ??????? ?????? ??.?????. 01 ????? ????? ?? ???? ????? ??????? ??? ?? ??????? ???? ?? ?? ?? ?????? ???? ??? ??? ??????? ????? ?? ???????? ???? ??? ???????????? ?? ????? ??? ???? ??? ??????? ??????? ????? ?? 3,000/-????? ???????? ??? ????? ???? ?? ???? ????? ???? ?? ???? ?? 1,000/-????? ???????? ??? ???? ????? ??????? ?? ?????? ???? ????????? ?????? ???? ???"

8. I have gone through the aforesaid findings recorded in the impugned judgment and order dated 4.7.2023 and I find that the entire facts and circumstances of the case have been considered by the trial court in detail.

9. In view of the aforesaid reasons, I do not find any justifiable reason to interfere with the impugned judgment and order dated 4.7.2023 in exercise of revisionary jurisdiction of this Court.

10. Accordingly, this revision lacks merit and is hereby dismissed.

11. At this stage, learned counsel appearing for the revisionist has submitted that Opposite Party No.3 is entitled for maintenance, under the impugned judgment and order dated 4.7.2023, only till the date he attains the age of majority and he had become major on 17.2.2023.

12. In view of the aforesaid submission advanced by the leaned counsel appearing for the revisionist, it is provided that Opposite Party No.3 shall be entitled for maintenance under the impugned judgment and order dated 4.7.2023 only till the date, he had become major.

Order Date :- 12.11.2024/SFH