RAM SAROJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vijayendra Prakash Tripathi, learned counsel for the applicant and Sri Tilak Raj Singh, learned A.G.A. for the State.

(2.) This applicant under Sec. 482 Cr.P.C. has been filed for quashing of the order dtd. 20/12/2022 passed by the Additional Principal Judge, Court No.1, Bahraich in Case No. 128/11/19 under Sec. 128 Cr.P.C..

(3.) Learned counsel for the applicant submits that the opposite party No. 2-Smt Vimla Devi filed application under Sec. 125 Cr.P.C. for maintenance which was allowed by order dtd. 31/8/2006 by which Rs.1200.00 was fixed as maintenance from the date of hearing.