KHIRABDI TANAYA PANDA Vs. CHANDRASEKHAR PANDA

JUDGEMENT

(1.) This revision is directed against the judgment dated 19.1.2002 passed by learned judge, Family Court, Cuttack in Crl. Proceeding No. 538 of 1995, whereby the learned Judge, Family Court rejected the petition filed by wife-Petitioner under Sec. 125, Criminal Procedure Code.

(2.) Heard learned Counsel for the parties.

(3.) Learned Counsel appearing for the Opp. Party supported and defended the order passed by the Trial Court.