ANKIT VASUDEV Vs. RATIKA SHARMA

JUDGEMENT

(1.) There is 195 days' delay in filing the present criminal revision. Reasons furnished in the application are found satisfactory. Consequently, delay condonation application is allowed and the delay in filing the criminal revision is condoned.

(2.) Admit.

(3.) This criminal revision has been preferred by the revisionist to allow the present criminal revision with cost, impugned order under revision dated 26.08.2019 passed by learned Judge Family Court, Haridwar in Criminal Case No. 114 of 2019, "Ratika Sharma vs. Ankit Vasudev" be set-aside, application under Second Proviso to under Section 125 (1) Cr.P.C. filed by respondent nos. 1 and 2 seeking interim maintenance, be dismissed or in alternate be directed to be decided afresh after giving opportunity of hearing and filing objection to revisionist.