Gopi vs Smt Asha Devi
2015 Latest Caselaw 133 ALL

Citation : 2015 Latest Caselaw 133 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Gopi vs Smt Asha Devi on 24 April, 2015

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 338 of 1993
 

 
Revisionist :- Gopi
 
Opposite Party :- Smt Asha Devi
 
Counsel for Revisionist :- A. Kulshreshtha
 
Counsel for Opposite Party :- AGA, M.C.Singh
 

 
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 orders dated 3.11.1992 and 11.2.1993 passed by Judge, Family Court in Case No. 159 of 1992, Asha Devi Vs. Gopi under Section 125 Cr.P.C., P.S. Sikandra, District Agra. By the impugned order, learned Family Judge has allowed the application under Section 125 Cr.P.C., of opposite party for maintenance amount.

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

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

5. Certify this judgment to the lower Court immediately.

Order Date :- 24.4.2015

Ashish Pd.