SMT. DEEPIKA VATS, W/O. AMIT KUMAR, D/O. RAJENDRA PRASAD VATS AND MASTER KARTIK, S/O. AMIT KUMAR, THROUGH NATURAL GUARDIAN MOTHER DEEPIKA VATS Vs. AMIT KUMAR, S/O. SATISH KUMAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure) the Petitioners have sought quashing of the order dated 25.08.2010, passed by Judge, Family Court, Haridwar, in case No. 14 of 2009, Deepika and Anr. v. Amit Kumar, under Section 125 Code of Criminal Procedure.

(3.) LEARNED Counsel for the Respondent pleaded that Petitioner No. 2 Deepika Vats is herself a Ph.D, and is able to earn for herself. It is also pointed out that monthly income of the Respondent is Rs. 5,000/ - per month (which is the admitted amount).