Smt. Sarita @ Babi vs State Of U.P. And Another
2022 Latest Caselaw 20932 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1363 of 2016
 

 
Revisionist :- Smt. Sarita @ Babi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Prashant Ji Pandey,Anil Kumar Mishra
 
Counsel for Opposite Party :- G.A.,Sudhir Dixit
 

 
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 30.03.2016 passed by Principal Judge, Family Court, Hathras in maintenance case no. 4/12/13 by which application under section 125 Cr.P.C. has been rejected.

Perused the impugned order by which, it appears that trial Court came to the conclusion that the revisionist is living at her parental home willingly without any reasonable cause. There appears no illegality or material irregularity or manifest error in the impugned order. Matter is 6 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