POONAM PANDYA Vs. ABHISHEK

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This Criminal Revision Petition has been preferred under Sec. 397 read with Sec. 401 Cr.P.C. praying for the following reliefs:-

(3.) The brief facts of this case as placed before this Court by learned counsel appearing on behalf of the petitioners, that the learned Family Court passed an order, dtd. 14/8/2019, whereby the respondent no. 1, the husband of the petitioner No. 1, was directed to pay monthly maintenance to each of the petitioners to the tune of Rs.3,000.00.