S.C.Chaurasia, J. - (1.) LIST revised.
(2.) NONE appears on behalf of the opposite party. Heard Sri Ikram Ahmad, learned counsel for the revisionist, learned A.G.A. and perused the record.
(3.) THIS criminal revision has been preferred against the impugned order dated 14.3.2011, passed by the learned Principal Judge, Family Court, Bareilly, in Criminal Misc.Case No. 660 of 2008, Smt. Najma Versus Aftab Ahmad, whereby, she disposed of the application under Section 125 Cr.P.C. and directed the revisionist to pay a sum of Rs. 600/ -per month to his wife, Smt. Najma from the date of order and a sum of Rs. 600/ -to her daughter, Shifa from the date of application during the period of her minority.;