S.C. Agarwal, J. - (1.) Heard learned Counsel for the petitioner, learned A.G.A. for the State and perused the material available on record.
(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.) Maintenance Smt. Padma and Ors. v/s. Rajeev Kumar under case No. 1482 of 2007 Sec. Code of Criminal Procedure was decided on 5.11.2009 by Judicial Magistrate, Pilibhit and the petitioner was directed to pay maintenance allowance at the rate of Rs. 1500/ - per month to his wife (respondent No. 2) and at the rate of Rs. 500/ - per month each to his children (respondents No. 3, 4 & 5) with effect from the date of application i.e. 24.9.2007. The arrears were directed to be paid in installments of Rs. 1000/ - per month. The petitioner preferred a revision being criminal revisionist No. 211 of 2009, which was dismissed by judgment and order dated 29.7.2010 passed by Additional Sessions Judge, Court No. 1, Pilibhit. Both the aforesaid orders are under challenge in this writ petition.;