Babu Lal vs State Of U.P. And 2 Others
2015 Latest Caselaw 1751 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL REVISION No. - 2330 of 2015
 

 
Revisionist :- Babu Lal
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Arun Prakash,A.S. Dubey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri A.S.Dubey and Sri Arun Prakash, learned counsel for the revisionist and Sri Sanjay Tripathi, learned A.G.A. for the State.

The present crl. revision has been preferred against the judgment and order dated 9.4.2015 passed by Principal Judge, Family Court, District Mau in Case No. 391 of 2014(Smt. Chan Jyoti Vs. Babu Lal) under Section 125 Cr.P.C., police station Doharoghat, District Mau.

I have perused the impugned order dated 9.4.2015 passed by Principal Judge, Family Court, District Mau and find that the same does not suffer from any illegality or impropriety. Hence the revision lacks merit. It is liable to be dismissed and is, accordingly, dismissed.

Order Date :- 10.8.2015

Ashish Pd.