REKHA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) This application under Section 482 Cr.P.C. has been filed by the applicant with a prayer to direct the court below to decide the Criminal Case No.116 of 2019 (Rekha Vs. Hitesh), under Section 125 of Cr.P.C., Police Station-Kavi Nagar, District-Ghaziabad pending in the Court of Principal Judge, Family Court, Ghaziabad.

(3.) Learned counsel for the applicant has submitted that the application for grant of maintenance under Section 125 Cr.P.C. is pending since 12.02.2019 and has not been finally decided and the proceedings are lingering-on, on one pretext or the other.