BRIJESH KUMAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This criminal revision is instituted against the order dated 13.10.2015 rendered by learned Family Court, Udham Singh Nagar in Misc. Criminal Case No.89 of 2011.

(2.) "Key facts", necessary for the adjudication of this revision are that the marriage between the revisionist and respondent no.2 was solemnized on 19.02006 according to the Hindu rites and customs. One son was also born out of the wedlock.

(3.) Respondent no.2 instituted a petition against the revisionist under Section 125 of Cr.P.C. According to the averments made in the petition, the revisionist started misbehaving with the respondent no.2. She was thrown out of the matrimonial home on 05.01.2007.