SHAILENDRA KUMAR SINGH Vs. RUDRAKSHA (MINOR)

JUDGEMENT

(1.) The applicant, by means of present <BR>2. In summary proceedings under Section 125 Cr.P.C., only one witness was examined by the applicant wife, although affidavits of three other witnesses were also filed. The applicant wife, being PW 1, was cross-examined by the husband-opposite party. Thereafter, learned counsel for the wife made an endorsement that she has not to adduce any other evidence. The application under Section 125 Cr. P.C. thereafter was listed for opposite party's evidence. Order dated 21.11.2016 is under challenge before this Court under Section 482 Cr.P.C.