Satya Prabash vs State Of U P
2015 Latest Caselaw 140 ALL

Citation : 2015 Latest Caselaw 140 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Satya Prabash vs State Of U P on 24 April, 2015

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 133 of 1993
 

 
Revisionist :- Satya Prabash
 
Opposite Party :- State Of U P
 
Counsel for Revisionist :- Satish Trivedi
 
Counsel for Opposite Party :- A.G.A.
 

 
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 8.1.1993 passed by the Judge, Family Court, Agra in Criminal Case No. 451 of 1991, Smt. Saroj Kumari Vs. Satya Prakash under Section 125 Cr.P.C., Police Station Kagarol, District Agra. By the impugned order, learned Family Judge has allowed the application under Section 125 Cr.P.C. of wife- respondent for amount of maintenance.

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.