RAJEEV KHATRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These criminal revisions are pertaining to matrimonial dispute and have been preferred by the revisionists to set-aside the impugned judgment and order dated 03.01.2020 passed by learned Additional Judge, Family Court, Dehradun in Misc. Criminal Case No. 378 of 2018, "Smt. Deepika Khatri and another vs. Rajiv Khatri" under Section 125 Cr.P.C. The Criminal Revision No. 60 of 2020 is the revision filed by the revisionist/husband, namely Shri Rajeev Khatri and the Criminal Revision No. 45 of 2020 is the revision filed by the revisionist/wife, namely, Deepika Khatri.

(2.) Since both the revisions are filed against the same judgment and order, hence both the revisions are being decided together.

(3.) Learned counsel for the revisionist limits his prayer only to the extent that the matter may kindly be remanded back to the lower Court with a direction that the Court below may give a fresh opportunity of being heard to the revisionist as well as to the respondent no. 2. Learned counsel for the revisionist also relied upon the judgment of Hon'ble Supreme Court in Criminal Appeal No. 730 of 2020 (arising out of SLP (Crl.) No. 9503 of 2018, "Rajnesh vs. Neha and another".