Veer Pal vs Judge, Family Court, Bareilly
2016 Latest Caselaw 2124 ALL

Citation : 2016 Latest Caselaw 2124 ALL
Judgement Date : 2 May, 2016

Allahabad High Court

Veer Pal vs Judge, Family Court, Bareilly on 2 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION No. - 838 of 1997
 

 
Revisionist :- Veer Pal
 
Opposite Party :- Judge, Family Court, Bareilly
 
Counsel for Revisionist :- H.C.Misra
 
Hon'ble Abhai Kumar, J.

List revised.

None is present to press this revision on behalf of revisionist.

The revisionist - Veer Pal filed this revision against the judgement and order dated 27.03.1997 passed by the Judge Family Court, Bareilly in Criminal Misc. Case No. 843 of 1995 (Smt. Ram Shree Vs. Veer Pal), under Section 125 Cr.P.C. Police Station Ijjat Nagar, District Barailly.

As per the law laid down by this Court, in the case of Jawahar Lal @ Jawahar Lal Jalaj Vs. The State of U.P. decided on 05.08.2015 passed in Case U/s 482/378/407 No. 1994 of 2011, this revision is dismissed in default for non-prosecution.

The interim order, if any, is vacated.

Order Date :- 02.05.2016.

Vinod.