Allahabad High Court
Rohit Kumar Saxena vs Smt. Prabha Saxena on 17 September, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- CRIMINAL REVISION No. - 3416 of 2019 Revisionist :- Rohit Kumar Saxena Opposite Party :- Smt. Prabha Saxena Counsel for Revisionist :- Rishi Bhushan Jauhari Hon'ble Karuna Nand Bajpayee,J.
This criminal revision has been moved seeking the quashing of impugned order dated 20.7.2019 passed by learned Principal Judge, Family Court, Shahjahanpur in Case No. 280 of 2017, Smt. Prabha Saxena versus Rohit Kumar Saxena, under Section 125 Cr.P.C. P.S. Kotwali, District Shahjahanpur.
Heard learned counsel for revisionist and learned A.G.A. and also perused the record.
Counsel for the revisionist has not been able to point out any such illegality, impropriety or incorrectness much less than any abuse of court's process which may persuade this Court to interfere in the impugned order. The maintenance amount of Rs.3500/- per month to the wife fixed by the court below does not appear to be either excessive or disproportionate in these days of high price rise. The provisions of Section 125 of Cr.P.C. are meant to provide some succour to the neglected wives and children in order to avert them to lead a life of destitution and vagrancy. The impugned order reflects judicial application of mind. There is absolutely no good ground to take a different view of the matter than that has been taken by the court below by way of impugned order.
The criminal revision lacks merit and therefore stands dismissed.
Order Date :- 17.9.2019 CPP/-