Chhedi Lal vs State Of U.P. And Anr.
2022 Latest Caselaw 19940 ALL

Citation : 2022 Latest Caselaw 19940 ALL
Judgement Date : 5 December, 2022

Allahabad High Court

Chhedi Lal vs State Of U.P. And Anr. on 5 December, 2022

Bench: Saroj Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 
Case :- CRIMINAL REVISION No. - 553 of 2019
 
Revisionist :- Chhedi Lal
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Irfan Khan
 
Counsel for Opposite Party :- G.A.,Ajmal Khan,Ambrish Kumar Dubey,Sameel Ahmad
 

 
Hon'ble Mrs. Saroj Yadav,J.

Case called out.

None turned up on behalf of the revisionist to press this revision.

Shri Rajesh Kumar, Advocate holding brief of Shri Ajmal Khan, learned counsel for the complainant and Shri Rajesh Pandey, learned Additional Government Advocate for the State respondent are present.

This revision has been filed by the revisionist against the order dated 01.03.2019 passed by learned Additional District and Sessions Judge/Special Judge (P.C. Act), Court no. 6, Lucknow, in Criminal Appeal No. 41 of 2018; Chhedi Lal Vs. State of U.P. and another, under Section 29 of the Protection of Women from Domestic Violence Act, 2005 and judgment and order dated 06.01.2018 passed by learned Additional Chief Judicial Magistrate, Court No. 30, Lucknow in Complaint Case No. 329 of 2017; Smt. Chhedana @ Kalawati Vs. Chhedi Lal, under Sections 12 of the Protection of Women From Domestic Violence Act, 2005, relating to Police Station Kakori, District Lucknow.

Heard learned counsel for the complainant and learned A.G.A. for the State respondent.

Learned A.G.A. submitted that there is no illegality or infirmity in the impugned orders and the same are perfectly within the precincts of law. Hence the present revision has no force and should be dismissed.

Considered the submissions advanced by the learned A.G.A. and perused the material available on record.

The courts below have given cogent, convincing and satisfactory reasons while passing the impugned orders. Reasons mentioned therein are good enough to satisfy the passing of impugned orders and no fault could be found with the approach adopted by the courts below. Even otherwise also, none has appeared on behalf of the revisionist to press this revision though the revision is pending since 2019.

In view of the above, I do not find any illegality, infirmity or perversity in the impugned orders which may warrant any interference.

The revision is, accordingly, dismissed.

(Mrs. Saroj Yadav, J.)

Order Date :- 5.12.2022

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