JUDGEMENT
YOGENDRA KUMAR SRIVASTAVA,J. -
(1.)Heard Sri Moti Lal, learned counsel for the applicant and Sri Vinod Kant, learned Additional Advocate General, assisted by Sri Arvind Kumar, learned A.G.A., for the State- opposite party no.1.
(2.)The present application filed under Sec. 482 Cr.P.C., seeks quashing of an order dtd. 15/10/2020, passed by the Additional Principal Judge, Family Court No. 1, Azamgarh, in proceedings in Case No. 56 of 2018 (Drumlata Maurya vs. Mithlesh Maurya) filed under Sec. 125 of Cr.P.C., Police Station- Deedarganj, District Azamgarh.
(3.)In terms of the order dtd. 15/10/2020, which is sought to be quashed, the application (paper no. 18Kha) filed by the opposite party no.2- Smt. Drumlata Maurya, seeking interim maintenance, has been allowed.
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