NIRMAL KUMAR FUKAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist-husband, Shri Sudhir Mehrotra, learned Amicus-Curiae, learned A.G.A. for the State respondent, and perused the record.

(2.) The revisionist husband has preferred the instant revision, assailing the legality and validity of the impugned order dtd. 19/1/2024, passed by the learned Principal Judge, Family Court, Auraiya in Case No. 172 of 2023, under Sec. 125 Cr. P.C.

(3.) Both, revisionist-husband and respondent-wife, were directed to file an affidavit of Assets and Liabilities as mandated in Rajnesh v. Neha & Anr,(2021) 2 SCC 324 disclosing all sources of income.