Komal Singh vs State Of U.P. And Another
2022 Latest Caselaw 20929 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 5814 of 2010
 

 
Revisionist :- Komal Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Gaurav Sharma
 
Counsel for Opposite Party :- Govt. Advocate,Parvez Alam
 

 
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 10.11.2010 passed by learned Principal Judge, Family Court, Agra in Case No.344 of 2005, 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 12 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 :- 13.12.2022

Monika