CRLR/67/2021
2021 Latest Caselaw 896 UK

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                                  CLRL No.67 of 2021

                                  Hon'ble R.C. Khulbe, J.

Mr. Abhijay Negi, 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 15.10.2019 passed by learned Principal Judge, Family Court Dehradun in case number 266 of 2017, Priyanka Rastogi and another Vs. Shivam Rastogi, whereby the Principal Judge allowed the application filed under Section 125 Cr.P.C. and directed the respondent to pay Rs.6,000/- per month as maintenance.

Admit.

Summon the LCR.

Issue notice to respondent. Steps be taken within seven days. List the matter on 24.04.2021 connecting Criminal Revision No.24 of 2020.

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