PANKAJ PANT Vs. NIRMALA PANT & OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the papers on record.

(2.) At the outset, this revision filed under Section 397/401 CrPC is treated as Criminal Miscellaneous Application under Section 482 CrPC.

(3.) Having heard the pros and cons, it appears that Smt. Nirmala Pant is wife of revisionist/petitioner Pankaj Pant. She is living in segregation along with her two daughters, namely, Km. Shradha and Km. Harshita. Pankaj Pant is a Teacher and he is getting Rs. 35,722/- per month as his gross salary. It is stated that Smt. Nirmala Pant is running a Beautiparlour at Dwarahat in District Almora. Besides, she also does the work of boarder weaving popularly known as "Picko".