Lavkush vs State Of U.P. And Anr.
2022 Latest Caselaw 20931 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1498 of 2016
 

 
Revisionist :- Lavkush
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Anurag Bhatt
 
Counsel for Opposite Party :- G.A.,Shravana Kumar Yadav
 

 
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 02.05.2016 passed by Judicial Officer, Family Court in Complaint Case No.02/2015, under Section 125 Cr.P.C. in P.S. Dholna, District Kasganj 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 7 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 :- 13.12.2022

Monika