VIMAL KUMAR VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 3/12/2021, passed in Complaint Misc. Case No. 259 of 2018, Smt. Garishma Belwal vs. Shri Vimal Kumar Verma, passed by the court of Judge, Family Court, Haldwani, District Nainital (for short, "the case").

(2.) By the impugned order, an application filed under Sec. 125 of the Code of Criminal Procedure, 1973 (for short, "the Code") seeking maintenance by the respondent No. 2 has been allowed and the revisionist has been directed to pay Rs.12,000.00 per month maintenance the respondent No. 2.

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