Madhya Pradesh High Court
Smt. Geeta Vishwakarma vs Dharmendra Vishwakarma on 16 March, 2022
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
MCRC No. 12978 of 2022
(SMT. GEETA VISHWAKARMA AND OTHERS Vs DHARMENDRA VISHWAKARMA)
Dated : 16-03-2022
Shri Rajeev Shrivastava, learned counsel for the petitioners.
This petition has been filed by the petitioners for a direction to the trial Court
to decide case No.10/2021 pending in the Court of JMFC, Dabra, Distt. Gwalior,
arising out of application under Section 125 of Cr.P.C. expeditiously.
Learned counsel for the petitioners submits that petitioner No.1 is the wife of
respondent and other petitioners are their children. As they have no source of
income, they filed an application under Section 125 of Cr.P.C. before the trial Court for maintenance on 13.1.2021 and since then same is pending and prayed for a direction to the trial Court to decide the aforesaid case expeditiously.
Looking to the facts and circumstances of the case, trial Court is directed to decide aforesaid case No.10/2021 expeditiously, preferably within a period of two months from the date of receipt of certified copy of the order.
With the aforesaid, this petition stands disposed of.
(DEEPAK KUMAR AGARWAL) JUDGE ms/-
MADHU SOODAN PRASAD 2022.03.16 17:36:16 +05'00'