JUDGEMENT
SHAMIM AHMED, J. -
(1.)This revision has been filed challenging the judgment and order dtd. 21/10/2015 passed by Principal Judge, Family Court, Mirzapur in Misc. Case No. 39 of 2014, by which application of revisionist filed under Sec. 126(2) Cr.P.C. was rejected, which was preferred by the revisionist against the judgment and order dtd. 1/1/2014 passed by Principal Judge, Family Court, Mirzapur in Misc. Case No. 102 of 2013, Smt. Meera Devi Vs. Laxman Prasad, whereby the court below has allowed the application undr Sec. 125 Cr.P.C. moved on behalf of wife (opposite party No. 2 herein) and directed the revisionist to pay maintenance allowance to his wife at the rate of Rs.5,000.00 per month from the date of application and remaining balance amount be paid in four equal installments in every three months within a period of one year.
(2.)Heard learned counsel for the revisionist and learned counsel for the opposite party no.2 and learned A.G.A. for the State.
(3.)This revision is barred by limitation and has been filed with a delay of 756 days.
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