Malti Devi & Anr. vs State Of U.P. & Anr.
2021 Latest Caselaw 4571 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 
Case :- CRIMINAL REVISION No. - 625 of 2018
 
Revisionist :- Malti Devi & Anr.
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Revisionist :- Durga Prasad
 
Counsel for Opposite Party :- Govt. Advocate,Santosh Kumar Srivastava
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard and gone through the entire record.

2. This criminal revision under Section 19(4) of the Family Courts Act has been filed against the judgment and order dated 07.05.2018 passed by the Principal Judge, Family Court, Ambedkar Nagar in Case No.912 of 2013 whereby the application filed by the revisionists under Section 125 CrPC has been dismissed.

3. While passing the impugned order, the learned Family Judge formed the following issues:-

i). whether applicant no. 1 is the legally wedded wife of respondent and from their wedlock, applicant no. 2 was born?

ii). whether the applicants are living separately without reasonable cause?

iii). whether the applicants are having sufficient means of livelihood?

iv). whether the respondent is having sufficient means of livelihood for applicants? and

v) whether the applicants are entitled to get maintenance?

4. On the basis of evidence adduced, the learned Family Judge has found that neither the revisionist no. 1 is legally wedded wife of the respondent nor revisionist no. 2 is the son of the respondent and, therefore, has rejected the application filed by the revisionists for granting them maintenance.

5. While going through the order impugned, I find no error or illegality in the impugned order. Thus, this revision, being devoid of merit and substance, is hereby dismissed.

[D.K. Singh, J.]

Order Date :- 24.3.2021 MVS/-