HIMANSHU MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) There is 539 days' delay in filing the present criminal revision, which is not seriously opposed by learned counsel for the respondent no. 2. Consequently, delay condonation application is allowed and the delay in filing the criminal revision is condoned.

(2.) Adit.

(3.) This criminal revision has been preferred by the revisionist challenging the ex-parte impugned judgment and order dtd. 7/5/2018 passed by learned Principal Judge, Family Court, Dehradun in Case No. 189 of 2017, "Smt. Vandana Vs. Himanshu Malik" by which the learned court below has allowed the application under Sec. 125 Cr.P.C. of the respondent no. 2, by directing the revisionist to pay Rs.8,000.00 per month to the respondent no. 2.