Allahabad High Court
Mohammad Rashid vs State Of U.P. And 2 Others on 12 November, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2024:AHC:177332
Court No. - 87
Case :- CRIMINAL REVISION No. - 4948 of 2023
Revisionist :- Mohammad Rashid
Opposite Party :- State Of U.P. And 2 Others
Counsel for Revisionist :- Mukesh Kumar Maurya,Rakesh Kumar Yadav
Counsel for Opposite Party :- G.A.,Satish Kumar Yadav
Hon'ble Manjive Shukla,J.
1. Heard learned counsel appearing for the revisionist, learned A.G.A. appearing for the State and Sri Satish Kumar Yadav, learned counsel appearing for Opposite Parties No. 2 and 3.
2. The instant revision has been filed challenging therein the judgment and order dated 6.7.2023 passed by the Principal Judge, Family Court, Mainpuri in Case No. 273 of 2020 (Smt. Rabiya Khatoon and another Vs. Mohammad Rashid) whereby, in exercise of power under Section 125 Cr.P.C., maintenance of Rs. 5000/- per month had been awarded in favour of Opposite Party No. 2 and maintenance of Rs. 2000/- per month had been awarded in favour of Opposite Party No. 3.
3. Learned counsel appearing for the revisionist has argued that the revisionist is only a labourer and hardly earns any money therefore, the amount of maintenance awarded under the impugned order dated 6.7.2023 is excessive.
4. On the other hand, learned counsel appearing for Opposite Parties No. 2 and 3 has argued that the trial court on the basis of evidence available on record, had recorded a finding that applicant along with his family members is running a paint shop and is earning handsome income and on that basis had awarded only meager amount of maintenance i.e. Rs. 7000/- per month.
5. I have considered the rival arguments advanced by the learned counsels appearing for the parties and find that the trial court had considered the entire facts and circumstances of the case and had recorded categorical finding regarding financial status of the revisionist. For ready reference relevant portion of the impugned order is extracted as under:
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?????????? ?? ???? ????? ?? ?????? ??? ???? ?? ????? ?? ????????? ???????? ???? ?????? ??????? ????? ??? ?????? ?? ??? ?? ??? ????????? ?? ??? ?????? ?????? ?????? ??? ????? ???? 100 ?? ????? ???????? ??? ?????? ??????? ?? ???????? ?? ???? ?????? ?? ???? ?? ??? ??????? ??? ??? ?????????? ?? ?????????????? ?? ???? ??? ????????? ???? ?? ???????? ???????? ?? ?????? ???? ???????? ? ????? ????? ?? ?????? ???? ??? ??? ??????? ?????? ??? ??? ??????? ???????? ???? ???? ??? ????? ????? ?? ?? ?????????? ????? ???? ??? ???? ???? ??? ????? ?? ???? ??????? ?? ???? ???? ??? ??????? ?? ?? ?? ?????? ??????? ??, ??? ?????? ???? ??? ????? ?? ????? ?? ??????? ??, ???? ??????? ????????? ?? ???????? ???? ????? ?????? ???? ?? ?? ??????? ?????? ??? ??????? ??? ?? ?? ????? ???? ??? ???? ??? ???? ????? ??? ????? ??????? ?? ?? ?? ???? ????? ? ???? ????? ?? ??? ???? ???? ??? ????????? ???? ????? ??? ?? ??????? ???? ???? ????? ???"
6. This Court finds that the trial court on the basis of evidence laid before it, had recorded a finding that the revisionist's family owns a paint shop and therefore, had presumed that he has sufficient income to maintain himself and his wife and thereby had awarded maintenance of Rs. 7000/- per month in favour of Opposite Parties No. 2 and 3.
7. In view of the categorical finding recorded by the trial court, I do not find any illegality or infirmity in the impugned order dated 6.7.2023.
8. Accordingly, this revision lacks merit and is hereby dismissed.
Order Date :- 12.11.2024
Gss
