- (1.) This application under Section 482, Cr.P.C. has been moved for setting aside the Judgment and Order dated 18.6.93 passed by the Additional Chief Judicial Magistrate, Deoria in case No. 1131/92 Smt. Anari Devi and Ors. v. Paras Nath Singh, under Section 125, Cr.P.C. whereby the court below allowed the application and directed the applicant Paras Nath Singh to pay the maintenance of Rs. 200/- p.m. to O.P. No. 2 and maintenance of Rs. 100/- p.m. to each defendants No. 3, 4 & 5 from the date of the application i.e. 29.8.85, under Section 125, Cr.P.C.
(2.) It appears from the record that an application under Section 125, Cr.P.C. was filed by O.P. No. 2, Smt. Anari Devi for her maintenance and for the maintenance of opposite parties No. 3, 4 & 5 who are said to be her daughters. Opposite party No. 2, Smt. Anari Devi claimed to be the mother of the applicant Paras Nath Singh and demanded maintenance from him. That application was allowed by the trial court and order was passed in the manner stated hereinbefore.
(3.) Heard Mr. Arvind Singh, learned Counsel for the applicant, learned AGA for O.P. No. 1 and perused the record. None appeared for O.P. Nos. 2, 3, 4 & 5 inspite of the sufficient service.;