Dinesh Kumar Singh, J. - (1.) This criminal revision has been preferred against the judgement and order dated 23.01.2012 passed by the Additional Principal Judge Family Court, Kanpur Nagar in Case No. 323 of 2006 (783 of 2004), Smt. Annpurna and one another Vs. Kailash Narain Johari, whereby the application moved under section 125 of the Criminal Procedure Code for awarding maintenance has been rejected.
(2.) In the grounds of revision, it has been mentioned that the impugned order has been passed arbitrarily without considering the facts and circumstances of the case.
(3.) Heard the arguments of the learned counsel for the revisionists as well as, Smt. Sadhna Upadhyaya, learned counsel for the Opposite Party No. 2 and perused the record.;