Jitendra Srivastava vs Smt.Ranjeeta Srivastava & ...
2012 Latest Caselaw 2049 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 347 of 2006
 

 
Petitioner :- Jitendra Srivastava
 
Respondent :- Smt.Ranjeeta Srivastava & Another.
 
Petitioner Counsel :- S.C.Shukla,O.N. Tripathi,Prabhat Kumar Tripathi,Rajesh Kumar Shukla
 
Respondent Counsel :- Mohd. Tariq Iqbal,Dileep Kumar,Govt. Advocate,Suni Srivastava
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner/husband states that a sum of Rs.1500/- is being paid to respondent-wife. Some documents are required to be filed, which would be necessary for adjudication of issue, therefore, the case be adjourned.

Learned counsel for the respondent-wife contends that because these proceedings are pending in context of an order passed under Section 125 Cr.P.C., the lower court is not allowing the respondent-wife to file an application under Section 127 Cr.P.C.

I find that no order has been passed by this court denying right of respondent-wife of filing an application under Section 127 Cr.P.C.

In that view of the matter, respondent-wife is at liberty to take recourse to remedies that are available in law.

List on 3rd week of July, 2012.

Order Date :- 22.5.2012

A.Nigam