Allahabad High Court
Ram Samujh vs State Of U.P. & Others on 7 August, 2015
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 1106 of 1995 Revisionist :- Ram Samujh Opposite Party :- State Of U.P. & Others Counsel for Revisionist :- A.K. Singh Counsel for Opposite Party :- Govt. Advocate 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 18.5.1995 passed by the Family Court, Gorakhpur in Case No. 80 of 1992, Smt. Rajpati Vs. Ram Samujh, under Section 125 Cr.P.C. awarding maintenance of Rs. 400/- per month to the opposite party no.2.
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.