Mukesh vs State And Another
2015 Latest Caselaw 119 ALL

Citation : 2015 Latest Caselaw 119 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Mukesh vs State And Another on 24 April, 2015

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1504 of 1992
 

 
Revisionist :- Mukesh
 
Opposite Party :- State And Another
 
Counsel for Revisionist :- A. Mallik
 
Counsel for Opposite Party :- S.G. Hasnain
 

 
Hon'ble Sudhir Agarwal,J.

1. This criminal revision under Section 397/401 Cr.P.C. has been filed against the order dated 3.9.1992 passed by the Judge, Family Court, Meerut in Case No. 132 of 1991 awarding compensation of Rs. 500/- per month to the opposite party no.2.

2. The order impugned in this revision has been passed under Section 24 of Hindu Marriage Act and, therefore, this revision under Section 397 Cr.P.C. is thoroughly misconceived and is not maintainable.

5. Dismissed. Interim order, if any, stands vacated.

Order Date :- 24.4.2015

Ashish Pd.

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