BINDA DEVI Vs. DABBOO YADAV @ SANJEEV YADAV

JUDGEMENT

(1.) Crl.M.A. No.4307-4308/2015

(2.) In this revision petition she has also assailed the order dated January 29, 2013 whereby the learned Judge, Family Court dismissed the review application filed by her.

(3.) Admittedly there is no documentary evidence to prove the relationship of husband and wife between the parties. While disposing the application under Section 125 Cr.P.C. learned Judge, Family Court has recorded the following reasons: