VIRESH Vs. MEENA @ SONIYA

JUDGEMENT

(1.) Mr. Navneet Kaushik, Advocate present for the applicant.

(2.) Respondent - Smt. Meena @ Soniya, who is the wife of the present applicant, moved an application under Section 125 of Cr.P.C., before the Additional Family Judge, Roorkee, District -Haridwar, which has been registered as Case No. 247 of 2015 ( Meena @ Soniya Vs. Viresh).

(3.) This application, under Section 125 of Cr.P.C., is pending since 2015 and it appears that the present applicant in spite of service has not put in appearance before the court below. On three occasions, the court below imposed the cost of Rs.500/ - (Rupees Five Hundred), Rs.1000/ - (Rupees One Thousands) & Rs.1500/ - (Rupees Fifteen Hundred) against the applicant and moreover he (applicant) has not deposited the said amount of Rs.3000/ - (Rupees Three Thousand).