Jogendra Singh Jatav vs State Of U.P. & Anr.
2021 Latest Caselaw 3746 ALL

Citation : 2021 Latest Caselaw 3746 ALL
Judgement Date : 16 March, 2021

Allahabad High Court

Jogendra Singh Jatav vs State Of U.P. & Anr. on 16 March, 2021

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- CRIMINAL REVISION No. - 1056 of 2018
 

 
Revisionist :- Jogendra Singh Jatav
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Revisionist :- Piyush Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Santosh Kumar Srivastava
 

 
Hon'ble Dinesh Kumar Singh,J.

1. This criminal revision under Section 19(4) of the Family Courts Act, 1984 has been filed against the judgment and order dated 24.08.2018 passed by the learned Family Court/A.D.J., FTC-II, Ambedkar Nagar in Case No.1024 of 2010 under Section 125 CrPC, awarding maintenance to the tune of Rs.6,000/- per month to respondent no. 2, wife.

2. Learned counsel for the revisionist submits that he wants to withdraw this revision and, the same may be dismissed as such.

3. In view of the above, this criminal revision is dismissed as withdrawn. Interim order, if any, stands vacated.

[D.K. Singh, J.]

Order Date :- 16.3.2021

MVS/-