ANKIT GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Revision has been filed challenging the judgment dtd. 23/10/2019, passed by learned Judge, Family Court, Haridwar in Criminal Case No.78 of 2018, 'Smt. Priyanka Gupta and Another vs. Ankit Gupta', by which, the learned Judge has directed the revisionist to pay Rs.40,000.00(Forty thousand) per month to his wife, respondent no.2 and Rs.10,000.00 (Ten thousand) per month to his minor son under Sec. 125 of the Code of Criminal Procedure, 1973.

(2.) Both, Revisionist-Ankit Gupta and respondent no.2-Smt. Priyanka Gupta are present through video conferencing.

(3.) Mr. Piyush Garg, learned counsel for the revisionist and Mr. Dheeraj Joshi, learned counsel holding brief of Mr. Abhishek Verma, learned counsel for the respondent nos.2 and 3.