Vijai Bahadur vs State Of U.P. And Another
2015 Latest Caselaw 146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 318 of 1992
 

 
Revisionist :- Vijai Bahadur
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- N.D. Shukla,Pramod Kumar Yadav
 
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 30.11.1991 passed by the Additional Chief Judicial Magistrate-III, Jaunpur in  Criminal Case No. 618 of 1990, Smt. Mantoota Vs. Vijai  Bahadur under Section 127 Cr.P.C., Police Station Mariyahu, District Jaunpur, whereby Maintenance of Rs. 200/-  per month has been granted to the opposite party no.2 and Rs. 150/- per month to her children.

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.