Abbas Ali vs Farzana Begum
2022 Latest Caselaw 1241 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1138 of 1992
 

 
Revisionist :- Abbas Ali
 
Opposite Party :- Farzana Begum
 
Counsel for Revisionist :- S.A.N. Shah
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

Heard Sri S.A.N.Shah, learned counsel for the revisionist and Sri Vinod Kant, learned Additional Advocate General assisted by Sri Suresh Bahadur Singh, learned A.G.A. for the State.

This revision has been filed against the judgment and order dated 13.05.1992 passed by Additional Special Judge Family Court Kanpur Nagar in Case No. 51/88 Rarzana Begum Vs. Abbas Ali dismissing the application of the appellant dated 28.04.1988.

Shri Vinod Kant submits that the present revision is of the year, 1992 and there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

After having gone through the judgment and order passed by the court below and also perusal of the record and the arguments advanced by learned counsel for the revisionist and learned Additional Advocate General, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 12.4.2022

Arvind