VAISHALI Vs. UMESH SHANKARRAO KHOKALE

JUDGEMENT

(1.) Heard. Admit. By consent of the learned Counsel for both sides, matter is taken up for final hearing at admission stage.

(2.) The Applicants are questioning the legality, correctness and propriety of the Judgment and order dtd. 29/7/2020 passed by the learned Judge, Family Court, Amravati in Application No. E-87/2015. The Family Court has rejected the application filed by the Applicants under Sec. 125 of the Code of Criminal Procedure, 1973 (In short, 'the Code").

(3.) The Applicant No.1 is wife, Applicant No.2 is minor son and Applicant No.3 is minor daughter of the Respondent.