REGENT COMPUTRONICS PVT. LTD.

Alka Bhausaheb Bhad Appellant

V/S

Bhausaheb Ramrao Bhad Respondents

Referred Judgements :-

BAKULABAI VS. GANGARAM [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
DWARIKA PRASAD SATPATHY VS. BIDYUT PRAVA DIXIT [REFERRED TO]
CHANMUNIYA VS. VIRENDRA KUMAR SINGH KUSHWAHA [REFERRED TO]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED TO]
PYLA MUTYALAMMA VS. PLYA SURI DEMUDA [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]
LALITA TOPPO VS. STATE OF JHARKHAND & ANR. [REFERRED TO]

JUDGEMENT

(1.) RULE. Rule by consent made returnable forthwith.

(2.) This Writ Petition is filed under Article 227 of the Constitution of India challenging the Judgment and Order dtd. 21/4/2022, passed by the Additional Sessions Judge, Niphad, in Criminal Revision Application No.11 of 2015.

(3.) The Petitioner on 20/12/2012, filed an Application being Criminal Application No. 444 of 2012 under Sec. 125 of the Code of Criminal Procedure,1973 (for short "Cr.P.C.") for grant of maintenance before the J.M.F.C., Yeola, from the Respondent/Husband.

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ALKA BHAUSAHEB BHAD Vs. BHAUSAHEB RAMRAO BHAD

Referred Judgements :-

JUDGEMENT

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