RANJEETA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Tripathi, learned counsel for the revisionist, Sri Keshari Nath Tripathi, learned counsel for respondent no.2 and Sri O.P. Mishra, learned A.G.A. for the State and perused the record.

(2.) This criminal revision has been filed on behalf of the revisionist challenging the order dtd. 19/11/2022 passed by Principle Judge, Family Court, Saharanpur in Case No.542 of 2020, under Sec. 125 Cr.P.C. whereby the respondent No.2/husband has been directed to pay Rs.7,000.00 per month to his wife (the revisionist)

(3.) Relevant facts are as below:-