HANAMANT Vs. DEEPA

JUDGEMENT

(1.) The present revision petition by the husband assailing the order dtd. 21/4/2023 passed in Crl.Misc. No.330/2021 by the I Additional Principal Judge, Family Court, Vijayapur (for short 'Family Court'), whereby, the petition filed by the wife and son is allowed in part with cost.

(2.) For the sake of convenience, parties are referred to as per their ranking before the Family Court.

(3.) The question that falls for consideration before this Court is, "whether the evidence by way of affidavit is permitted to be taken in the proceedings initiated under Sec. 125 of Cr.P.C.?".