SUMER SINGH SALKAN Vs. REEMA SALKAN

JUDGEMENT

(1.) CRL . M.A. 17985/2011 (Exemption).

(2.) IT is further submitted that thereafter, the respondent has filed the evidence by way of affidavit but despite opportunity being granted she has not come forward for cross -examination and therefore, the petition under Section 125 Criminal Procedure Code is liable to be dismissed.

(3.) THE trial court vide order dated 19.10.2011 has observed as under: