HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 1099 of 1995 Revisionist :- Sakhi Chand Alias Kanahaiya Lal Opposite Party :- State Of U.P. & Others Counsel for Revisionist :- K.S. Tiwari Counsel for Opposite Party :- Govt. Advocate,N.P. Dubey Hon'ble Sudhir Agarwal,J.
1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.
2. This criminal revision under Section 401 read with Section 397 Cr.P.C. has been filed aggrieved by order dated 1.6.1995 passed by IInd Additional Munsif Magistrate, Mirzapur in Case No.204 of 1992, Bebi alias Bebiya Vs. Sakhi Chand under Section 125 Cr.P.C. awarding maintenance of Rs. 400/- per month to opposite party no.2 and Rs. 200/- per month to opposite party no.3 from the date of filing of application.
3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.
4. Dismissed. Interim order, if any, stands vacated.
5. Certify this judgment to the lower Court immediately.
Order Date :- 7.8.2015 Ashish Pd.