PAWAN Vs. SHARMILA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Cr.P.C, being aggrieved by the order dtd. 10/2/2023 passed by Judicial Magistrate First Class, Badwaha in MJCR No.62/2017 whereby the Court has directed the applicant to pay sum of Rs.4,92,000.00 to the respondents as arrears of maintenance.