Zeenat Aman vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 4941 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 
Case :- APPLICATION U/S 483 No. - 213 of 2022
 
Applicant :- Zeenat Aman
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Lko. And Others
 
Counsel for Applicant :- Raj Kumar Singh,Vikas Chauhan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Notice on behalf of the State has been accepted by learned A.G.A. Notice to opposite party No.3 is dispensed with in view of the order proposed to be passed.

2. Present petition under Section 483 Cr.P.C. has been filed for a direction to the Principal Judge/Family Court, Lakhimpur Kheri to decide the application of the petitioner under Section 125 Cr.P.C. expeditiously.

3. Learned Family Court in Case No.1236 of 2013 filed under Section 125 Cr.P.C. by the petitioner and her two minor children vide judgment and order dated 18.02.2017 directed opposite party No.3, husband of the petitioner to pay Rs.3,000/- per month to the petitioner and Rs.2,000/- each to two minor children, total Rs.7,000/- per month as maintenance.

4. Learned counsel for the petitioner submits that this order has not yet been complied with. The petitioner has filed application under Section 128 Cr.P.C. on 18.04.2019 for execution of the order dated 18.02.2017. Order sheet would disclose that recovery warrant and non bailable warrant have been issued against opposite party no.3.

5. In view thereof, present petition is disposed of with a direction to the trial Court to take effective steps to see that the order dated 18.02.2017 passed under Section 125 Cr.P.C. is executed and the petitioner and her two children are paid maintenance as directed vide order dated 18.02.2017.

(Dinesh Kumar Singh, J.)

Order Date :- 3.6.2022/prateek