SMT. POONAM DHAWAN W/O SHRI MANOJ DHAWAN D/O SHRI SUSHIL KUMAR SOOD AND MASTER KRISHNA S/O SHRI MANOJ DHAWAN Vs. SHRI MANOJ DHAWAN S/O SHRI KIRTI KUMAR DHAWAN

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioners have challenged order dated 1.06.2011, passed by Principal Judge Family Court, Dehradun, in Case No. 180 of 2005, whereby said court has rejected application No. 246A moved by the Petitioner before the trial court.

(3.) IN the above circumstances, having gone through the impugned order, and after considering the submissions of learned Counsel for the Petitioners, this Court finds no illegality committed by the trial court.