Smt. Sudha D/O Meghan Lal vs State Of U.P. & Another
2016 Latest Caselaw 6753 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL REVISION No. - 731 of 2000
 

 
Revisionist :- Smt. Sudha D/O Meghan Lal
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- D.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 
Hon'ble Pramod Kumar Srivastava, J.

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

This revision has been preferred against the impugned judgment and order dated 29.04.2000 passed by Judge Family Court, Bareilly, in Case No. 732 of 1998 - Smt. Sudha Vs. Raj Kumar, under Section 125 (3) Cr.P.C, Police Station - Cantt, District ? Bareilly. The impunged order is an interlocutory order. After finalization of the proceedings, a direction was passed by the lower court that the amount deposited by the opposite party, in absence of specific judgment should be returned to him.

There appears no illegality or impropriety in the impugned judgement. Therefore, this revision is dismissed.

Order Date :- 02.11.2016.

Vinod.