Mohd. Samid vs Smt. Afaq Fatima Quresi
2015 Latest Caselaw 1727 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION No. - 1695 of 1994
 

 
Revisionist :- Mohd. Samid
 
Opposite Party :- Smt. Afaq Fatima Quresi
 
Counsel for Revisionist :- H.N. Sharma
 
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 orders dated 17.10.1994 and 18.7.1994 passed by the Family Court, Jhansi in Case No. 87 of 1992, Smt. Afaq Fatima Vs. Mohd. Samid under Section 125 Cr.P.C., Police Station Kalpi, District Jhansi, by which order for ex parte proceeding in the matter was passed.

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.