MONIKA GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Challenge in this criminal revision is to the order dtd. 28/3/2023 passed by Additional Principal Judge, Family Court, Fatehpur, in Case No. 307 of 2018 (Monika Gupta Vs. Ambar Goel) under Sec. 125 Cr.P.C., Police Station-Kotwali, District-Fatehpur, whereby the claim of revisionist for payment of monthly maintenance by opposite party-2 has been negated by Court below.

(2.) I have heard Mr. Pulak Ganguly, the learned counsel for revisionist, the learned A.G.A. for State-opposite party-1 and Mr. Sunil Choudhary, the learned counsel representing opposite party-2.

(3.) Perused the record.