(1.) Challenge in this Criminal Revision Case is to the order dated 29.04.2019 passed in F.C.O.P.No.32 of 2018 on the file of the Judge, Family Court-cum-Additional District Judge, Anantapuramu, whereby the petition filed by the revision petitioner, whose marriage was annulled by a decree of nullity passed under Section 12 of the Hindu Marriage Act, 1955, claiming monthly maintenance under Section 125 Cr.P.C., was dismissed on the ground that she cannot be termed as a wife or a divorcee as contemplated under Section 125 Cr.P.C.
(2.) The parties will be referred in this revision as they are arrayed before the trial Court for the sake of convenience.
(3.) Compendious statement of facts leading to the lis in this revision case may be stated as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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