REKHA MINOCHA Vs. AMIT SHAH MINOCHA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment and order dated 3 rd July 2023 passed by the High Court of Rajasthan at Jaipur in S.B. Criminal Revision Petition No.950/2021.

(3.) This is a matrimonial dispute, and the wife is before us. The relevant facts, giving rise to the present case, are as follows: