S.C. Agarwal, J. - (1.) Heard learned Counsel for the petitioner and learned AGA for the State.
(2.) No notice is issued to private respondents in view of the order proposed to be passed today, however, liberty is reserved for private respondents to apply for variation or modification of this order, if they feel so aggrieved.
(3.) The respondent Nos. 2 and 3 filed maintenance case No. 1515 of 2007 against the petitioner in the court of Judicial Magistrate, Pilibhit which was allowed, vide judgment and order dated 31.10.2010 and the petitioner was directed to pay maintenance allowance at the rate of Rs. 1000/ - per month to respondent No. 2 and at the rate of Rs. 500/ - per month to the respondent No. 3 till her marriage with effect from the date of application. The petitioner filed a cr. revision No. 15 of 2010 in the Sessions Court which was dismissed by the learned Additional Sessions Judge, Court No. 2, Pilibhit, vide judgment and order dated 6.7.2010. Both the orders are under challenged in this petition.;