REGENT COMPUTRONICS PVT. LTD.

MAYA DEVI Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

KULBHUSHAN KUMAR VS. RAJ KUMARI [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
DUKHTAR JAHAN VS. MOHAMMAD FAROOO [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
KIRTIKANT D VADODARIA VS. STATE OF GUJARAT [REFERRED TO]
RAJATHI VS. C GANESAN [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
PYLA MUTYALAMMA VS. PLYA SURI DEMUDA [REFERRED TO]
NAGENDRAPPA NATIKAR VS. NEELAMMA [REFERRED TO]
KALYAN DEY CHOWDHURY VS. RITA DEY CHOWDHURY NEE NANDY [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Narendra Kumar, learned counsel for the revisionist and Ms. Priyanka Devi Sharma, learned counsel for the opposite party no. 2.

(2.) By means of this instant criminal revision instituted u/s 397/401 Cr.P.C., the revisionist has assailed the impugned judgement and order dtd. 6/5/2023 passed by Principal Judge, Family Court, Mahoba in Case No. 263 of 2021 (Smt. Maya Devi Vs. Sunil @ Balendra) filed u/s 125 Cr.P.C., Police Station- Khanna, District- Mahoba.

(3.) By the impugned judgement and order, the trial court has rejected the revisionist's application for maintenance filed u/s 125 Cr.P.C.

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MAYA DEVI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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