AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 169 wordsThis criminal appeal under Section 341 has been filed by the appellant being aggrieved with the order dated 08.10.2018 passed by the learned Judge,
Family Court, Udaipur (hereinafter to be referred as the ‘court below’) in Criminal Misc. Case No.277/2016, whereby the application filed by
the appellant under 340 read with Section 195 Cr.P.C. has been dismissed.
Heard learned counsel for the appellant and perused the impugned judgment as well as carefully scrutinized the record of the case.
The court below has rightly observed that at the time of initiation of the proceedings under Section 125 Cr.P.C. as well as of filing of the application
for awarding interim maintenance, the respondent did not make any false averment in her application. The court below has also rightly observed that
appellant has failed to prove that the respondent has given any false evidence or statements before the court below.
In view of the above discussion, I do not find any illegality in the impugned order, hence, this criminal appeal is dismissed.