CRLR/242/2022
2022 Latest Caselaw 1566 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
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      20.05.2022                        CRLR No.242 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This criminal revision has been filed against the judgment dated 24.03.2022, passed by the Additional Judge, Family Court, Dehradun in Criminal Case No.131 of 2020, "Bhim Kumar Versus Smt. Kamlesh", whereby, the maintenance allowance, passed under Section 125 of the Code of Criminal Procedure, has been reduced on the application of the respondent no.2, filed under Section 127 of the Code of Criminal Procedure, 1973.

Heard Ms. P.P. Shah, learned counsel holding brief of Ms. Prabha Naithani, learned counsel for the revisionist and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

Issue notice to the respondent no.2. Steps to be taken within a week. List this case on 24.06.2022.

(Alok Kumar Verma, J.) 20.05.2022

Ravi