SMT. MAMTA DEVI W/O SHRI RAM BHAROSEY LAL D/O SHRI HARI KRISHAN Vs. STATE OF UTTARANCHAL (UTTARAKHAND) AND RAM BHAROSEY LAL, LINE MAN S/O SHRI KATHER RAM

JUDGEMENT

(1.) THIS revision is directed against judgment and order dated 05.11.2005, passed by Judge Family Court, Udham Singh Nagar, in Criminal Miscellaneous Case No. 19 of 2000, whereby said court dismissed the application moved under Section 125 of Code of Criminal Procedure, 1973, (for short Cr.P.C), by the revisionist.

(2.) HEARD learned Counsel for the parties.

(3.) THE respondent No. 2 contested the application and pleaded that he is 60 years old man who lives with his wife and children. He has further pleaded that he has grand children also. He denied his marriage with the revisionist Mamta Devi. It is pleaded by the respondent No. 2 in his reply that revisionist was maid -servant who is a married woman having her own children. She was ousted from the job by the respondent No. 2 and payment of her salary was made to her.