SAMSHAD BEGAM Vs. STATE OF UTTRAKHAND AND ANOTHER

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the order dated 25.06.2010, passed by Sessions Judge, Pithoragarh, in Criminal Revision No. 04 of 2010, whereby said court has set aside the order passed by the trial court (Chief Judicial Magistrate, Pithoragarh), in Criminal Misc. Case No. 22 of 2009 directing the respondent no. 2 to pay INR 3,000.00 per month to the present petitioner (wife) under section 125 of Cr.P.C.

(3.) Heard learned counsel for the parties and perused the affidavits.