Nathu Ram vs Smt. Guddi & Another
2015 Latest Caselaw 1724 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1095 of 1995
 

 
Revisionist :- Nathu Ram
 
Opposite Party :- Smt. Guddi & Another
 
Counsel for Revisionist :- R.P.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 5.6.1995 passed by the Judge, Family Court, Agra in Case No. 101 of 1991, Smt. Guddi Vs. Nathu Ram under Section 125 Cr.P.C., Police Station New Agra, District Agra, by which opposite party no.1 has been awarded maintenance of Rs. 300/- per month  by the revisionist from the date of filing of application.

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 :- 7.8.2015

Ashish Pd.