CRLR/65/2021
2021 Latest Caselaw 893 UK

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                                  CLRL No.65 of 2021

                                  Hon'ble R.C. Khulbe, J.

Mr. Bhuwan Bhatt, learned counsel for the revisionist.

Mr. Siddharth Bisht, learned B.H. for the State.

Heard.

This criminal revision is directed against the judgment and order dated 11.12.2020 passed by learned Principal Judge, Family Court Dehradun in case number 325 of 2017, Smt. Sangeeta and another Vs. Shri Rohit Kumar, whereby the Principal Judge allowed the application filed under Section 125 Cr.P.C. and directed the respondent to pay Rs.5,000/- per month as maintenance.

Admit.

Summon the LCR.

Issue notice to respondent. Steps to be taken within seven days.

List the matter on 16.04.2021.

(R.C. Khulbe, J.) 15.03.2021 Sukhbant