RAM KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant criminal revision has been filed against the order dated 18. 04. 2017 passed by Judge Family Court/ F. T. C. Court No. 2, Etawah, District- Etawah in Case No. 268 of 2014 (Smt. Radha Rani Vs. Ram Kumar) under Section 125 Cr. P. C. , Police Station- Ikdil, District- Etawah.

(2.) Heard learned counsel for the applicant, learned counsel for the opposite party no. 2 and learned A. G. A. for the State.

(3.) Learned counsel for the revisionist has cited the case law in the case of Afcons Infrastructure Limited and Another Vs. Cherian Varkey Construction Company Private Ltd and others (2010) 8 SCC 24.