BABITA BISHT Vs. DHARMENDER SINGH BISHT

JUDGEMENT

(1.) Crl.Rev.P. 456/2015 & Crl.M.A.10428/2015 (stay) & Crl.M.A. 11133/2019 (directions)

(2.) Parties were married on 07.05.2006 and separated on 15.10.2006. Subject application under Section 125 Cr.P.C. was filed on 29.11.2006.

(3.) On 21.02.2008, order for grant of interim maintenance was passed and petitioner was granted 30% of the gross income of the respondent after making statutory deductions.