Saumitra Dayal Singh, J. - (1.) Heard learned counsel for the applicant and learned AGA for the State as also perused the record.
(2.) The present criminal revision has been filed against the order dated 26.02.2018 passed by the learned Principal Judge, Family Court, Jalaun at Orai in Criminal Misc. Case No. 248 of 2015 (Smt. Madhuri Devi Vs. Pramod Kumar), under Section 125 Cr.P.C., Police Station- Madhogarh, District- Jalaun, by which maintenance allowance @ Rs. 3,000/- per month to the opposite party no. 2 has been awarded by the learned court below from the date of her application being 25.05.2015.
(3.) Learned counsel for the applicant submits that the award of maintenance allowance @ Rs. 3,000/- per month is wholly excessive and arbitrary. He further submits that in any case, the said amount should have been awarded from the date of the order and not from the date of the application, in view of the fact that no specific reason has been given by the learned Court below in the order passed under Section 125 Cr.P.C.;