Saumitra Dayal Singh, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(3.) The present revision has been filed against the order dated 11.12.2017 passed by the Judge, Family Court/F.T.C. Court No.1, Meerut in Case No. 857 of 2015 (Smt. Shikha Jain and others Vs. Sidharth Jain), by which the application filed by the opposite party nos. 2 and 3, under Section 125 Cr.P.C. has been allowed. By that order, the monthly maintenance allowance @ of Rs. 8,000/- per month to opposite party no.2 and @ of Rs. 2,000/- per month to opposite party no.3, has been awarded from the date of their application, being 24.12.2015.;