CHANDRA SHEKHAR RAJORA Vs. ANJALI RAVAN

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 under Sec. 397 Cr.P.C. has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner submits that vide the impugned order dtd. 9/4/2021, the learned court below directed the petitioner to pay a sum of Rs.10,000.00 and Rs.8,000.00 as maintenance to his wife and daughter i.e. respondents no.1 and 2 herein, respectively; and that, the petitioner is also maintaining his son, who lives with him.