Ravindra Nath Kakkar, J. - (1.) Heard Sri V. M. Zaidi, learned senior counsel assisted by Sri M. J. Akhtar, learned counsel for the revisionist, Sri Lavkush Kumar Bhatt, learned counsel for the opposite party nos. 2 and 3 and the learned A.G.A. for the State.
(2.) This criminal revision has been preferred against the judgement and order dated 24.01.2014 passed by Principal Judge, Family Court, Allahabad allowing the maintenance application of the opposite party nos. 2 & 3, under Section 125 Cr.P.C. awarding an amount of maintenance Rs. 5,000/- per month to the opposite party no. 2 (wife) and maintenance amount of Rs. 2,000/- per month to the opposite party no. 3 (minor) daughter from the date of the order in Maintenance Case No. 81 of 2012, Arshi Nizam & Another Vs. Gulrez Ahmad.
(3.) The impugned judgement and order has been mainly challenged on the ground that revisionist has divorced the opposite party no. 2 according to Islamic Shariat on 24.07.2011 in presence of the witnesses.;