- (1.) Supplementary affidavit filed today is taken on record.
(2.) This revision has been preferred against the judgment and order dated 28.02.2012 passed by the Principal Judge, Family Court, Bareilly in Criminal Case No. 444 of 2007 ( Smt. Imrana Parveen Vs. Ikrar Ahmad), whereby maintenance allowance has been awarded to opposite party No. 2 at the rate of Rs. 1000/- per month from the date of moving application under Section 125 Cr.P.C.
(3.) Heard learned Counsel for the parties, perused the record and impugned order too.;