Ishwarchandra Vishwakarma vs State Of U.P. And Another
2022 Latest Caselaw 2655 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 
Case :- CRIMINAL REVISION DEFECTIVE No. - 919 of 2020
 
Revisionist :- Ishwarchandra Vishwakarma
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Kamalesh Kumar Nishad,Ram Awadh Maurya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

List has been revised. None appears on behalf of revisionist to press this revision.

Learned A.G.A. for the State is present.

This revision is directed against the judgment and order dated 21.03.2020 passed by the learned Additional Principal Judge, Family Court, Court No. 2, Maharajganj in Maintenance Case No. 830 of 2019, Police Station Kotwali, District Maharajganj, allowing the application moved on behalf of opposite party No. 2 filed under Section 125 Cr.P.C., and directing the revisionist to pray Rs. 3,000/- to the opposite party No. 2, who is her daughter, from the date of order till the opposite party attains majority.

This Court vide order dated 08.01.2021 stayed the impugned judgment and order, subject to the revisionist's depositing a sum of Rs. 2,500/- per month from the date of impugned order. This Court also provided the arrears of maintenance reckoned from the date of the order calculated at the rate of Rs. 2,500/- per month would be deposited by 15.03.2021 and in case of default in payment of amount the said interim order shall stand automatically vacated.

On 11.11.2020 none appears on behalf of revisionist to press this revisionist.

Today when the case is taken up no one has appeared on behalf of revisionist to press this revision. Even no one is present on behalf of revisionist to submit any proof of depositing of amount made by the revisionist. Therefore, this Court has no option but to dismiss the revision.

Accordingly, the revision is dismissed.

Interim order, if any, stands vacated.

Let a copy of this order be sent to the court concerned for necessary compliance who will proceed further in the matter.

Order Date :- 12.5.2022

Mustaqeem.