Mahmood vs Master Arif & Others
2014 Latest Caselaw 8406 ALL

Citation : 2014 Latest Caselaw 8406 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Mahmood vs Master Arif & Others on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 536 of 1995
 

 
Revisionist :- Mahmood
 
Opposite Party :- Master Arif & Others
 
Counsel for Revisionist :- Arvind Vashist
 
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 the order dated 1.3.1995 passed by Family Court, Meerut in Case No. 352 of 1992, Sahana Vs. Mahmod awarding maintenance at the rate of Rs. 300/- per month to respondent no. 1 under section 125 Cr.P.C..

3. Having gone through the impugned judgments, I do not find any manifest error or otherwise illegality so as to warrant interference.

4. Dismissed.

5. Certify this judgment to the lower court immediately.

Order Date :- 13.11.2014

SKS