Allahabad High Court
Raj Kumar vs Smt. Manju Devi on 22 September, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:58465
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
CRIMINAL REVISION No. - 1077 of 2025
Raj Kumar
.....Revisionist(s)
Versus
Smt. Manju Devi
.....Opposite Party(s)
Counsel for Revisionist(s)
:
Dharmendra Kumar Singh, Ankit Kumar Singh
Counsel for Opposite Party(s)
:
HON'BLE SAURABH LAVANIA, J. 1. Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.
2. This criminal revision has been filed seeking following main relief (s) :- "Wherefore, it is most respectfully prayed that this Hon'ble court may graciously be pleased to set aside the impugned judgment and order dated 08.07.2025 passed by Learned Court of Additional Judge, Family Court, Hardoi in Criminal Misc. Case. No. 111 of 2020, under section 125 Criminal Procedure Code; Smt. Manju Devi versus Raj Kumar, in the interest of justice."
3. Brief facts of the case are as under :-
(i) The marriage of revisionist with respondent was solemnized with the revisionist according to Hindu rites and rituals.
(ii) After some time, some differences arose between the revisionist and the respondent and therefore the respondent left the company of revisionist and started living separately.
(iii) The revisionist as alleged tried to conciliate the matter but the respondent denied to live with the revisionist.
(iv) On 25.01.2002, i.e. after about 4 years and 7 months of marriage, the respondent filed an application under section 125 Cr.P.C. before the Court of concerned Magistrate, Hardoi, praying to awarded Rs. 2,000/- per month as maintenance.
(v) After coming to know about the case, the revisionist appeared in proceeding and submitted his written statement and denied the allegations leveled against him.
(vi) It is alleged that only on the submission of respondent mentioned in the application under section 125 Cr.P.C. by ignoring the submission made by the revisionist in the written statement, the concerned Magistrate awarded interim maintenance vide order dated 23.07.2008. By this order Rs.500/- per month was awarded as interim maintenance to the respondent from the date of filing of application under section 125 Cr.P.C.
(vii) Thereafter the respondent preferred the Revision No.100 of 2008 for enhancement of interim maintenance which was allowed by Additional Session Judge, Court No.6, Hardoi vide order dated 09.04.2010. By this order the Revisional Court enhanced the amount of interim maintenance from Rs. 500/- per month to Rs. 750/- per month from the date of judgment of Revisional Court.
(viii) The Family Court vide order dated 08.07.2025 allowed the application of respondent under section 125 Cr.P.C. and awarded Rs.2000/- per month as maintenance from the date of institution of application i.e. 25.01.2002. The relevant portion of the judgment and order dated 08.07.2025 is extracted herein under :-
"12. ??????? ?? ?? ?? ?????? ???? ??????-04 ? ????? ???? ??? ??, ?????? ???? ?????? ??? ???? ??? ?? ?? ?????????? ?? ???? ????? ??, ?? ?????, ????? ?? ????? ????? ?? ???? ??, ????? ???? ????? ?? ???? 1,500/- ????? ???????? ?? ?? ?? ???? ???-???? ???? ??? ????? ??? ??????? ?? ?? ?? ?????? ?????? ???????? ?? ???? ???????? ????? ???? ???? ? ???? ?? ??????? ??? ????? ???-???? 30 ? ??? ?????????? ?? ??? ?? ???? ???? ?? ??? ?? ?? ? ?? ?? ??????? ??? ?? ?? ?????????? ??? ????? ???? ?? ?????? ???? ??? ??????? ?? ?? ?? ?????????? ?????? ?? ?????? ???? ?? ??????? ??? ??? ???????? ??? ???????? ??????? ????? ???? ???? ??? ?? ?? ?????????? ?????? ??? ??? ????? ???? ?? ?????? ???? ???
13- ?? ?????? ?? ????? ???? ?? ?? ?????????? ?? ???? ????? ?? ?? ?? ??? ???? ???? ?? ??? ?? ???? ????? ??? ???? ???? ???? ?? ??? ???
14- ?????????? ?? ?????? ???? ?????????-???? ??? ?? ??? ???? ??? ?? ?? ??????? ?????? ?????? ??, ?????? ??????? ?? ??? ????? ??? ??????? ?? ????? ???? 7,000/- ?? 8,000/- ????? ????? ????? ??, ?????? 7,000/- ?? 8,000/- ????? ????? ?? ???? ?? ??????? ??? ??? ??? ??????? ????? ???? ???? ??? ??? ??????? ?? ???? ??????? ??????????? 02-05-2025 ??? ??? ?? ?? ??? ?????? ???? ???? 300/- ?? 350/- ????? ?????? ????? ?? ?? ???-??? ?????? ???? ??? ??????? ?? ???? ???????????? ??? ?? ??? ?? ?? ??? ?????? ???? ???, ????? ???? ??? ?????? ???? ???? ??? ???? ???? ?? ????, ????? ???? ?? ???? ???? ??????? ?? ?? ?? ?????? ???????? ???????? ?? ???? ???????? ????? ???? ???? ? ???? ?? ??????? ??? ????? ???-???? ??? ???? 300/- ????? ????? ?? ??????? ??? ?? ?? ???? ??????? ???? ?? 300/- ????? ????? ??????? ??? ??? ??? ????????? ????? ???? ??? ???????????? ?? ???????? ?? ????? ???? ?? ?? ??????? ?? ??????? ??? ???????? ?? ???? ???
X X X
17. ???? ?? ??????? ?? ????? ??? ??????? ??? ????? ????? ?????????-01 ?? ??? ??? ???????? ??? ?? ?? ???? ??????? ??? ??? ?? ?? ????? ???? ???? ?? ????? ?????? ?? ?????? ???? ??, ?? ?? ?? ???? 18 ??? ???? ????? ?? ??? ??? ???? ??? ????? ?????? ?? ??? ??? ????? ?????? ???? ???? ???? ????? ?? ??? ??? ?????? ???? ???? ????? ???? ???? ?? ???????? ?????? 750/- ????? ????? ??????? ?????? ????? ???? ???, ??? ?? ??????? ?????? ?? ??? ????? ????? ???? ??? ???? ???? ????? ?? ?????, ???? ?? ??????? ?????? ?? ??? ??? ??? ????? ????? ??? ???? ??? ????? ???? ?? ????? 05-06 ??? ?? ??? ??????? ?????? ??? ???? ???? ??? ???, ?? ???? ???? ?? ??? ??????? ?????? ???? ?? ????? ???? ???? ???, ???? ???? ?? ???? ????? ?? ??? ??? ??? ???? ?? ????? ???? ???, ???, ???? ???? ?? ?????? ???? ?? ????? ???, ????? ????? ????? ???????? ?????? ????? ?????, ???? ????? ???, ???? ???? ?? ???? ?? ????? ???? ?? ???? ??? ?? ?? ?? ???? ?? ??? ??????? ?? 50,000/- ?? 60,000/- ????? ??? ???? ???? ???? ?? ?? ????? ???? ??? ???? ???? ???? ?? ????? ??? ???? ?????? ?? ???? ??? ?? ?? ???? ?? ???? ???? ? ???? ?? ????? ???? ???? ?? ?? ?? ????? ???? ???
X X X
22. ???????? ?????? ??? ?? ???? ?? ?????? ???? ???? ?????? ?? ?? ???????? ???????? ??? ?????????? ?? ?? ?? ??????? ????????????? ?????? ???? ???? ????????? ???? ???????? ???? ??? ??, ?? ???????? ?? ???? ???????? 23-07-2008 ?????? ??????? ???? ??? ????? ??? ?????????? ?? ??????? ?? 5,00/- ????? ???????? ?? ?? ?? ??????? ????????????? ?????????-???? ???????? ???? ?? ???? ?? ????? ???? ?? ???? ????? ???? ??? ??, ????? ??????? ??? ?????????? ?? ???-??? ?? ??? ?????? ??????? ?? ???? ??? ???
23- ??????? ?? ?? ?? ?? ??????? ???????? ???? ??? ??, ????? ???? ?????? ??? ?? ??????? ???? ?? ?? ?????, ???? ?? ????? 05-06 ??? ?? ??? ??????? ?????? ??? ???? ???? ??? ???, ?? ???? ???? ?? ??? ??????? ?????? ???? ?? ????? ???? ???? ???, ???? ???? ?? ?? ???? ??????? ???, ???? ???? ?? ???? ????? ?? ??? ??? ??? ???? ?? ????? ???? ???? ???, ???? ???? ?? ?????? ???? ?? ????? ???, ????? ????? ????? ???????? ?????? ????? ?????, ???? ????? ??? ???? ???? ?? ???? ?? ????? ???? ????????? ?? ?????? ?? ?? ??????? ????? ?????????? ?? ???? ??? ???? ????? ???? ?? ????? ???? ?? ?? ??????? ?? ?????? ???? ????? ?? ???-???? ??? ?????? ??????? ?? ?? ??? ??, ???? ??????? ?? ????? ??????? ?? ?? ?? ???? ????? ?? ???-???? ????
24- ???????? ?? ?????? ??????? ?? ?? ????? ???? ?? ?? ??????????, ??????? ?? ???????? ????? ?? ??? ????? ???? ???-???? ???? ??? ?????? ?? ??? ??????? ?????? ?? ?? ?????? ???? ?? ??????? ?? ?????????? ???? ????? ??? ?? ??? ??, ????? ???-???? ?? ??????? ??????? ?? ??? ??????? ?????? ????? ????? ??????? ???-???? ?? ?????? ?????????? ?? ???-???? ???? ??? ?? ??? ??, ?? ?? ?????????? ?? ???-???? ?? ??? ???????? ???? ??? ??????? ?????? ?? ?? ?????? ???? ?? ??? ?? ???? ??? ??? ??? ?? ???? ??, ???? ???? ????? ??????? ?? ?? ?? ???? ????? ?? ?????? ??? ?? ???-???? ???????? ?? ?? ???? ??? ???? ??????? ?? ?????? ?????? ???????? ???????? ?? ???? ???????? ????? ???? ???? ? ???? ??? ????? ????????????? ?? ??????? ????? ???-???? ??? ????? ?? ??????? ???? 300/- ????? ????? ??????? ??? ?? ?? ????? ?? ?? 300/- ????? ??????? ??? ??? ??????? ?? ??? ?? ?? ?? ????? ?????? ???? ??? ?? ???? ?? ???? ?? ?????? ?? 300/- ????? ?????? ???? ?? ?? ???? ??, ???? ???? ???? ??????? ??? ????? ??????? ???? ?? ?? ?? ?????? ???? ?? ??? ???? ?? ???? ?? ?? ???? ??, ??? 300/- ?? 350/- ????? ?????? ????? ??, ????? ?? ???? ??? ?? ???? ?? ?? ???? ????? 300/- ????? ?? ????? ?? ????? ??? ????????? ????? ???????????? ?? ????? ??? ?????????? ??????? ???? ???? ?? ???-2,000/- ????? ???????? ?? ?? ?? ???-???? ?????? ??????? ?? ?????? ???? ????????? ?????? ???? ???"
4. Impeaching the aforesaid order, learned counsel for the revisionist has submitted that the Family Court has erred in law and facts both in not considering the version of the revisionist and the impugned order has been passed in arbitrary manner and as such indulgence of this court is required.
5. At this stage, on being asked, after considering the meager amount i.e. Rs.2,000/- per month awarded by the Family Court after recording the finding that under the compelling circumstances the respondent left the matrimonial home, that whether the amount awarded by the Family Court could be reduced, which itself is meager, the learned counsel for the revisionist has failed to reply.
6. Considered the aforesaid and also the judgments on the issue ( See: Anju Garg and another vs. Deepak Kumar Garg, reported in 2022 SCC OnLine SC 1314; Sanjeev Kapoor vs. Chandana Kapoor and others, reported in (2020) 13 SCC 172; Chander Parkash Bodh Raj vs. Shila Rani Chander Prakash: 1968 SCC Online Del 52; Rajnesh vs. Neha, (2021) 2 SCC 324 : (2021) 2 SCC (Civ) 220 : 2020 SCC OnLine SC 903 at page 347; Kulbhushan Kumar Vs. Raj Kumari, (1970) 3 SCC 129; Kalyan Dey Chaudhary Vs. Rita Dey Chaudhary Nee Nandy, (2017) 14 SCC 200).
7. Upon due consideration of the aforesaid including the judgments on the issue according to which 25% of net income of the husband should be paid to the wife as maintenance and the amount awarded to the respondent by the Family Court i.e. vide order dated 08.07.2025 i.e. Rs.2000/- per month from the date of application till the date of remarriage after recording reasons that under compelling circumstances the respondent left her matrimonial home, as well as the financial status of the revisionist, this Court is of the view that no interference in the order impugned dated 08.07.2025 is required by this Court.
8. The instant revision is accordingly dismissed. No order as to costs.
(Saurabh Lavania,J.)
September 22, 2025
ML/-
