Vinay Kumar Sharma vs Smt. Manjusha Sharma Alias Guddan ...
2022 Latest Caselaw 19418 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1592 of 2015
 

 
Revisionist :- Vinay Kumar Sharma
 
Opposite Party :- Smt. Manjusha Sharma Alias Guddan And Another
 
Counsel for Revisionist :- Rohan Gupta
 

 
Hon'ble Om Prakash Tripathi,J.

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

Learned A.G.A. is present.

Counsel for the opposite party no. 2 is served but none appears on behalf of the opposite party no. 2.

This criminal revision has been preferred against the judgment and order dated 26.02.2015 passed by Principal Judge, Family Court, Bareilly in Criminal Case No.867 of 2009, Smt. Manjusha Sharma alias Guddan another vs. Vinay Kumar, under Section 125 Cr.P.C. by which the application for maintenance under Section 125 Cr.P.C. has been allowed and opposite party no.2 has been awarded Rs. 3000/- per month and minor son Lakhsh awarded Rs.2000/- per month as maintenance allowance.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 7 years old. It appears that due to efflux of time, revisionist has lost interest in the matter and does not want to pursue the matter further.

In view of the above, this criminal revision is accordingly, dismissed.

Inform court concerned.

Order Date :- 1.12.2022

Monika