Allahabad High Court
Veer Bahadur Singh vs State Of U.P. And Others on 21 February, 2011
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- CRIMINAL REVISION No. - 949 of 2011 Petitioner :- Veer Bahadur Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Amit Singh Respondent Counsel :- Govt. Advocate Hon'ble Bala Krishna Narayana,J.
Heard learned counsel for the revisionist.
Notice on behalf of the respondent no. 1 has been accepted by learned A.G.A, who prays for and is allowed four weeks time to file counter affidavit.
Issue notice to respondent no. 2, who may also file counter affidavit within same period, rejoinder affidavit may be filed within two weeks thereafter.
List after two months.
Subject to the revisionist depositing the entire arrears of maintenance at the awarded rate with the Principal Judge, Family Court, Agra within two months from today, which shall be paid to the opposite party no. 2, 3 and 4 and his continuing to pay current maintenance at the rate of Rs.500/- to the opposite party nos. 2 and Rs. 500/- to each of the O.P. No. 3 and 4 as maintenance, on or before the 10th day of each succeeding month, the execution and operation of the order dated 01.12.2010 passed by Principal Judge, Family Court, Agra in Case No. 352 of 2008, under Section 125 Cr.P.C. shall remain stayed.
In case of default, this interim order shall stand automatically vacated.
Order Date :- 21.2.2011 arun