MANOHAR Vs. ANITA

JUDGEMENT

(1.) Appellant/accused feeling aggrieved by the order passed by the trial Court on the file of Principal Judge Family Court, Belagavi, in Crl.Misc.No.151/2018, on the application filed under Sec. 340 of Cr.P.C dtd. 4/7/2022, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Factual matrix leading to the case of petitioner can be stated nutshell to the effect that petitioner filed petition under Sec. 125 of Cr.P.C seeking maintenance on the file of Principle Judge, Family Court, Belagavi.