SUJATA KUMARI Vs. RAHUL KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the impugned order dtd. 9/2/2026, passed by the High Court of Judicature at Allahabad in Criminal Revision No.10 of 2025. The appellants herein are the wife and two minor daughters, aged about 9 and 8 years. The first respondent is the husband.

(3.) The facts giving rise to the present appeal are as follows: