PINKI VISHWAKARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Hari Keshav, Advocate, holding brief of Sri Shailendra Kumar Rai, learned counsel for the revisionists and Sri Pradeep Kumar Rai, learned counsel for the opposite party no. 2.

(2.) This criminal revision has been instituted against judgement and order dtd. 6/12/2022 passed by learned Principal Judge, Family Court, Ghazipur in Criminal Misc. Case No. 838 of 2020, Pinki Vishwakarma and Another Vs. Ashok Kumar Vishwakarma u/s 125 Cr.P.C.

(3.) By the impugned order, Principal Judge, Family Court, Ghazipur, dismissed the misc. case filed by applicants/revisionists for maintenance.