Prabhat Chandra Tripathi, J. - (1.) Case called out. None appears on behalf of the revisionist to press this revision. Sri I.M. Kushwaha, learned counsel for the opposite party no. 2 and learned A.G.A. for the opposite party no. 1 are present. Heard Sri I.M. Kushwaha, learned counsel for the opposite party no. 2 and learned A.G.A. for the opposite party no. 1 and perused the record.
(2.) The instant criminal revision has been preferred against the judgment and order dated 29.10.2012 passed by the court of learned Additional Judge, Family Court/Additional District Judge, Court No. 14, Allahabad in Maintenance Case No. 43 of 2009-Smt. Rekha Vs. Ashok Kumar, by which the petition under Section 125 Cr.P.C. presented by the petitioner Smt. Rekha Devi against the opposite party Ashok Kumar was partially allowed; opposite party Ashok Kumar was directed to pay Rs. 3000/- per month to the petitioner Smt. Rekha Devi from the date of presentation of the application under Section 125 Cr.P.C. and he was further directed to pay Rs.2000/- per month each to the two children of the petitioner Smt. Rekha Devi for their maintenance allowance, education, fooding and treatment. Aggrieved by the aforementioned impugned judgment and order dated 29.10.2012 of the court of learned Additional Judge, Family Court/Additional District Judge, Court No. 14, Allahabad, the opposite party Ashok Kumar has preferred this criminal revision with the prayer to allow the revision and set aside the aforementioned judgment and order dated 29.10.2012 passed by the court of learned Additional Judge, Family Court/Additional District Judge, Court No. 14, Allahabad.
(3.) It would not be out of place to mention here that by earlier order of this Court dated 4.9.2015 the revisionist was directed to appear in person on the next date of listing and furnish the proof of payment, if any, made by him. It was further directed that if the order dated 5.12.2012 is not complied with by the revisionist, it would be presumed that the revisionist has acted in violation of interim order, and accordingly suitable order would be passed.;