MANOJ KUMAR PAL Vs. MAMTA

JUDGEMENT

(1.) Consequent upon the information given to this Court that learned counsel for the revisionist is no more, notice was directed to be issued to the revisionist to enable him to engage a new counsel. Notice was issued to the revisionist and as per the report of the Registry, revisionist is served with such notice.

(2.) But none is present for the revisionist to press the criminal revision filed by him.

(3.) An application under Section 125 of Cr.P.C. was filed by the applicants Smt. Mamta (wife) and Km. Ansula (minor daughter) for grant of monthly maintenance allowance against Manoj Kumar Pal (husband / father). The said application was contested by the opposite party. Learned Principal Judge, Family Court, Dehradun framed three points for consideration. Such points are: