Manoj vs State Of U.P. And 2 Others
2022 Latest Caselaw 20165 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 457 of 2017
 

 
Revisionist :- Manoj
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Sunil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
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.

This criminal revision has been preferred against the judgment and order 16.12.2016 passed by Family Court (Fast Track Court) Room No.4, Bulandshahar in Maintenance Case No.1012 of 2013, Smt. Reenu vs. Manoj) by which the application under Section 125 Cr.P.C. has been allowed.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 5 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 :- 6.12.2022

Monika