SARITA Vs. STATE OF U.P.

JUDGEMENT

(1.) Short counter-affidavit filed on behalf of the respondent No. 2 is taken on record.

(2.) Heard learned counsel for the revisionist, learned counsel for the respondent No. 2 and learned A.G.A. for the State-respondent and perused the material available on record.

(3.) The instant Criminal Revision has been preferred against the order dtd. 14/8/2023 passed by learned Additional Principal Judge, Family Court No. 2, Meerut in Maintenance Case No. 292 of 2014, under Sec. 125, Cr.P.C., Police Station Sarurpur Khurd, District Meerut. Whereby the application under Sec. 125, Cr.P.C. has been dismissed.