- (1.) Heard Sri Prabhakar Awasthi, leaned counsel for the revisionist and learned A.G.A. for the State.
(2.) This criminal revision has been filed to quash the order dated 06.05.2016 passed by Learned Principal Judge, Family Court, Aligarh in Case No. 243/11/2015 (Yashovardhan @ Yash vs. Anupam), under Section 125 Cr.P.C., Police Station Bannna Devi, District Aligarh.
(3.) Submission of learned counsel for the revisionist is that the revisionist always tried to take back his son who is in the custody of his maternal grand father. Habeas corpus writ petition before this Court was also filed for this purpose and this plea was also taken in the application under Section 125 Cr.P.C.. It was also argued that the revisionist could not be fastened liability to pay the interim maintenance as he is always ready and willing to keep with him his minor son (opposite party no. 2).;