JYOTI Vs. DEEPAK PANCHAL

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) The application stands disposed of.

(3.) This is a criminal revision petition under Ss. 397/401 read with Sec. 482 Cr.P.C., 1973 challenging the order dtd. 19/4/2023 passed by learned Judge, Family Court-01, Shahdara, Karkardooma Courts, Delhi in MT No. 733/2019 titled Jyoti and Anr vs. Deepak Panchal, whereby under application under Sec. 125(3) Cr.P.C., 1973, the learned Family Court though had allowed the interim maintenance of Rs.10,000.00 in favour of the petitioner, however, simultaneously declined to grant interim maintenance to the son of the petitioner, on the ground that the son of the petitioner has not been adopted by the respondent herein.