- (1.) Heard Sri K. D. Awasthi, learned counsel for the revisionists, and Sri R. K. Maurya, learned AGA appearing for the State and perused the record.
(2.) This revision has been filed for setting-aside the judgment and order dated 16.07.2015, passed by the Principal Judge, Family Court, Auraiya, in Case No. 4 of 2014 (Shri Ravindra Pal Singh Vs. Prabha Devi), under Section 126 (2) Cr.P.C., District Auraiya, so far as it relates payment of Rs.10,000/- towards the arrears of back amount to the revisionists, from the opposite party no.2, in pursuance of the order dated 19.07.2011, passed by the Civil Judge (Junior Division), Auraiya.
(3.) It is submitted by the learned counsel for the revisionists that maintenance was allowed to the revisionists, towards wife and daughter of opposite party no.2, vide order dated 19.07.2011, passed by the Civil Judge (Junior Division), Auraiya. A copy of which has been filed herewith and marked as annexure no.2 to the affidavit. Aggrieved by the said order, the opposite party no.2 has filed a petition before this Court, and the same was rejected. Thereafter, the recovery warrant were also issued against the opposite party no.2 on 16.07.2015, passed by the Principal Judge, Family Court, Auraiya, for paying arrears of maintenance, on an application filed by the revisionist no.1 under Section 126(2) Cr.P.C. The opposite party no.2 has challenged the order dated 16.07.2015, before this Court by means of filing application under Section 482 Cr.P.C No. 27456 of 2015, and the same was rejected by this Court, vide order dated 14.09.2015, as no illegality was found by this Court, in the order dated 16.07.2015, passed by the Principal Judge Family Court, Auraiya. A copy of order dated 14.09.2015 is produced by the learned counsel for the revisionists, which is taken on record.;