Citation Codes Equivalent Citations citation codes Case Number Crl. Rev.P. 204/2015 & Crl.M.A. 4961/2015, 4963/2015, 5608/2015, 9820/2015, 8145/2016, 12393/2016 Disposition allowed Attorney(S) Mr. R.P. Vats, Adv. Ms. Malvika Rajkotia, Ms. Arpita Rai, and Ms. Akriti Tyagi, Advocates. Judges I.S. Mehta, J. Acts SECTION 24 HINDU MARRIAGE ACT 1955 Section 125 Cr.P.C., 1973 Sections 397/401 Cr.P.C. read with Section 482 Cr.P.C. and Section 19 of the Family Court Act, 1984 Section 125 Cr.P.C. in Chapter IX of the Code of Criminal Procedure, 1973. 63. Section 125 Cr.P.C. Section 125 of the Code of Criminal Procedure (for short "the Code") 64. Sections 125 - 128 of Cr.P.C., 1973 Section 125 (4) Cr.P.C., 1973 Section 20 of the Hindu Adoption & Maintenance Act, 1956, Sec. 20 (d) of the Protection of Women from Domestic Violence Act, 2005 See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account