M.P. Sharma vs State
2015 Latest Caselaw 132 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 493 of 1993
 

 
Revisionist :- M.P. Sharma
 
Opposite Party :- State
 
Counsel for Revisionist :- D.N. Wali
 
Counsel for Opposite Party :- Aga
 

 
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 26.3.1993 passed by the Judge, Family Court, Meerut in Case No. 1432 of 1990/495 of 1991, under Section 125 Cr.P.C., District  Meerut, whereby application under Section 125 Cr.P.C. was allowed and maintenance of Rs. 500/- per month has been granted to respondents no.1 and 4 each from the date of filing of application i.e. 24.7.1990.

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

4. Dismissed.

5. Interim order, if any, stands vacated.

6. Certify this judgment to the lower Court immediately.

Order Date :- 24.4.2015

Ashish Pd.