Saumitra Dayal Singh, J. - (1.) Heard Sri Sanjai Kumar Pandey, learned counsel for the applicant, Sri Anil Kumar Tripathi, Advocate holding brief of Sri Manoj Kumar Singh, learned counsel for the opposite party no. 2 and learned AGA for the State as also perused the record.
(2.) The present revision has been filed against the order dated 10.08.2017 passed by the Judge Family Court/Addl. Session Judge, Fast Track Court No. 2, Siddharth Nagar in Criminal Misc. Case No. 170 of 2007 (Old)/ 470 of 2016 (New) (Smt. Urmila and others Vs. Sanjay @ Jagpal), under Section 125 Cr.P.C., Police Station- Jogiya Udaipur, District- Siddharth Nagar.
(3.) By that order, the learned Court below has awarded monthly maintenance allowance to the opposite party no. 2 @ Rs. 3,000/- per month and @ Rs. 2,000/- per month to the opposite party no. 3 from the date of their application being 11.07.2007. As on date (April, 2018) monthly maintenance allowance for 130 months, being Rs. 6,50,000/- would be due.;