Smt. Rajani @ Pooja Tomar vs State Of U.P. And Another
2022 Latest Caselaw 20779 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 4240 of 2015
 

 
Revisionist :- Smt. Rajani @ Pooja Tomar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Sanjay Kumar,Sanjay Kumar Dubey
 
Counsel for Opposite Party :- G.A.,Syed Ali Imam
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the parties even in the revised call.

This criminal revision has been preferred against the judgment and order dated 23.09.2015 passed by the Prinicipal Judge, Family Court, Hathras in Case No.9 of 2013 (Smt. Rajani @ Pooja Tomar vs. Alok Raghav), by which application under Section 125 CrPC has been allowed ex parte and revisionist has been granted Rs.5000/- per month as maintenance allowance.

Perused the impugned order. There appears no illegality or material irregularity or manifest error in the impugned order. None to press the present revision. Matter is 7 years old. It appears that due to efflux of time, revisionist has lost interest in the matter and do not want to pursue the matter further.

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

Revisionist is given option to file application for enhancement of maintenance under Section 127 CrPC.

Order Date :- 12.12.2022

Priya