GOVIND LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been filed by the husband against the judgment dtd. 8/1/2019, passed by learned Judge, Family Court, Nainital in Miscellaneous Criminal Case No.20 of 2015, "Smt. Kamla Devi Vs. Govind Lal", by which the learned Judge has allowed the Application of the respondent no.2-applicant, filed under Sec. 125 of the Code of Criminal Procedure, 1973.

(2.) Mr. Pradeep Chamyal, learned counsel for the revisionist.

(3.) Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent no.1.