NAVEEN AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Srinath Dwivedi, learned counsel for the revisionist as well as learned AGA, who appears for the opposite party no.1 (State of U.P.). In view of the order proposed to be passed, there is no necessity to issue notices to opposite parties no. 2 and 3.

(2.) Challenge in the present revision purported to be under Sec. 397 read with Sec. 401 Cr.P.C., 1973 is to the order dtd. 12/8/2021 passed by the court of learned Additional Family Judge/Family Court, Court No.1, Kanpur Nagar in the proceedings under Sec. 125 Cr.P.C. having Case No.460/2019, (CNRI-UPKN0200164/2019, Smt. Shalini and others Vs. Navin Agarwal whereby maintenance awarded to the opposite party nos.2 and 3.

(3.) Brief facts of the case shorn off unnecessary details as pleaded and set forth before the court below as well as before this Court in the present revision are that the opposite party no.2 solemnized marriage with the revisionist herein on 10/5/2003 as per Hindu ritual and rites at Status Club Cantt., Kanpur city.