Mohd.Azim vs State Of U.P.& Another.
2011 Latest Caselaw 5266 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1201 of 2002
 

 
Petitioner :- Mohd.Azim
 
Respondent :- State Of U.P.& Another.
 
Petitioner Counsel :- Mustafa Khan
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

This application has been filed with a prayer to quash the order dated 7.11.2001 passed by learned Addl. C.J.M, Court No. 12, Barabanki in case No. 214 of 1999 whereby the application under section 125 Cr.P.C. has been allowed and order dated 8.5.2002 passed by learned Addl. Sessions Judge/ FTC-30, Baranabki  in criminal revision  No. 333 of 2001 whereby the revision filed by the applicant has been dismissed.

From the perusal of the record it appears that the trial court  has come to the conclusion that O.P. No. 2 is wife of the applicant and she was not able to maintain herself, thereafter the application  filed under section 125 Cr.P.C. has been allowed. The learned trial court has not committed any error in allowing the application filed under section 125 Cr.P.C.  The learned revisional court has also not committed any error in dismissing the revision. There is no illegality in the impugned orders, the prayer for quashing the impugned orders dated 7.1.2001 and 8.5.2002 is refused.

However, it shall be open to the parties concerned to settle their dispute by way of compromise, if both the parties appear and moves such application, the same shall be heard and disposed of in accordance with law.

With this observation, this application is disposed of.

Order Date :- 19.10.2011

RPD