Raj Kumar Verma vs State Of U.P. And Another
2022 Latest Caselaw 5846 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 606 of 2016
 

 
Revisionist :- Raj Kumar Verma
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Rajesh Kumar Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

Order on C.M.Application No. 58831 of 2016 (Application for Condonation of delay)

Ground shown in the affidavit filed alongwith application for condonation of delay is sufficient.

Application is allowed and delay in filing the revision is condoned.

Order on Criminal Revision

1. Heard learned counsel for the revisionist and learned A.G.A. for the State-respondent.

2. This revision under sections 397/401 Cr.P.C. has been filed against the ex-party Judgment and Order dated 23-01-2016 passed by the learned Principal Judge, Family Court, District-Ambedkar Nagar in Case No. 669 of 2013, under section 125 Cr.P.C. filed by Smt. Mausami Verma,wife of the revisionist.

3. Learned Principal Judge, Family Court, District-Ambedkar Nagar vide impugned order dated 23-01-2016 granted interim maintenance at the rate of Rs. 1500/-P.M. to opposite party no. 2, Smt. Mausami Verma.

4. Learned counsel for the revisionist submits that opposite party no. 2 had remarried in the year 2011 itself before the order of interim maintenance could be passed. He further submits that in view of the changed circumstances, the revisionist would like to approach the Principal Judge, Family Court, Ambedkar Nagar itself for modification/recall of the order dated 23-01-2016.

5. Considering the aforesaid submissions,this revision is dismissed as withdrawn with liberty to the revisionist to approach the Principal Judge, Family Court for modification/verification/ recall of the order dated 23-01-2017 in the view of the changed circumstances.

Order Date :- 4.7.2022

AKS