HINCHRAJ PATEL Vs. SAVITA PATEL @ GUDDI & OTHERS

JUDGEMENT

(1.) This criminal revision has been preferred against the order dated 06.02.2015 passed by the Principal Judge Family Court, Sidhi in criminal case No.251/2014 whereby the learned Principal Judge Family Court ordered that the petitioner/non-applicant shall pay Rs. 4,000/- to the respondent/applicant No.1 and Rs. 2,000/- to the respondent/applicant No.2 & 3 each per month.

(2.) Respondent/Applicants filed a petition under Section 125 of the Cr.P.C.

(3.) According to the respondent/applicant, the respondent/applicant No.1 Smt. Savita @ Guddi Patel is wife of the petitioner/non-applicant and respondent/applicant No.2 Kumari Riya Patel is daughter of the petitioner/non-applicant and respondent/applicant No.3 Aryan Patel is son of the petitioner/non-applicant.