SHIKHAR GOEL Vs. ROBINA KAUSHIK

JUDGEMENT

(1.) This petition under Sec. 397/401 Cr.P.C read with Sec. 482 Cr.P.C is directed against Order dtd. 7/3/2020 passed by the Ld. Principal Judge, Family Court, Patiala House Courts wherein it dismissed the application filed by the Petitioner herein under Sec. 126 Cr.P.C.

(2.) Facts, in brief, leading to the present petition are stated as under:

(3.) Heard Ms. Roma Bhagat, learned counsel appearing for the Petitioner, and perused the material on record.