Premvir Singh @ Rohit Chaudhary vs State Of U.P. And 3 Others
2021 Latest Caselaw 556 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 17432 of 2020
 

 
Applicant :- Premvir Singh @ Rohit Chaudhary
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Avadh Raj Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Jayant Banerji,J.

Heard learned counsel for the applicant and the learned A.G.A., appearing for the State.

This application has been filed with the following prayer:-

"It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to quash the judgment and order dated 28.1.2020 passed by Additional Principal Judge, Family Court, Court No.4, Aligarh in maintenance case No. 2 of 2019 (Smt. Krishna Vs. Premvir), under Section 125 Cr.P.C".

After the matter was heard for some time, learned counsel for the applicant states that he does not wish to press this application.

This application is, accordingly, dismissed.

A copy of this order shall be sent by the office to the court concerned within a period of one week from today.

Order Date :- 8.1.2021

sfa/

(Jayant Banerji, J)