Vikas Gupta vs Smt. Asha Devi Gupta And Another
2022 Latest Caselaw 20306 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 2040 of 2012
 

 
Revisionist :- Vikas Gupta
 
Opposite Party :- Smt. Asha Devi Gupta And Another
 
Counsel for Revisionist :- Tej Pal,Sukhendu Pal Singh
 
Counsel for Opposite Party :- Govt. Advocate,U.P. Srivastava
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionist.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 27.04.2012 passed by the Principal Judge, Family Court Bareilly, under Section 127 Cr.P.C. in Criminal Misc. Case No.806 of 2010 (Smt. Asha Devi vs. Vikas Gupta) for enhancement of maintenance amount.

Perused the impugned order by which, the revisionist is husband. There appears no illegality or material irregularity or manifest error in the impugned order. Matter is 10 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.

Interim order, if any, stands vacated.

Order Date :- 7.12.2022

Monika